AWADHESH PRASAD Vs. JHARKHAND STATE ELECTRICITY BOARD, RANCHI

JUDGEMENT

(1.) The petitioner retired from the post of Bill Clerk on 30th June, 2004. As the post retrial benefits and other pecuniary benefits, to which the petitioner was entitled, were not finalized by the respondent, the petitioner moved before this Hon'ble Court in W.P. (S) No. 4511 of 2005, which was disposed of vide order dated 16.11.2005. It is the case of the petitioner that he approached the concerned authorities in the light of order passed in W.P. (S) No. 4511 of 2005 and thereafter certain retirement benefits were granted to him however other grievances of the petitioner were not redressed and therefore he again moved this Court in W.P. (S) No. 5289 of 2006. The said writ petition was disposed of by this court vide order dated 20.09.2006 with a direction to the petitioner to approach Respondent No. 2 and Respondent No. 2 was directed to pass a reasoned order in respect of each of the claims of the petitioner within a period of six weeks from the date of receipt/production of a copy of order dated 20th September, 2006.

(2.) Accordingly, the petitioner represented before the respondent-authority on 18.10.2006 however, finding no response from the concerned respondent-authority, the petitioner was constrained to move this Court in Contempt (C) Case No. 39 of 2007. During the pendency of the Contempt case order dated 29th January, 2003 was passed rejecting the claim of the petitioner. As this Court was of the opinion that order dated 29th, January 2008 was not passed by the respondent in true letter and spirit of order dated 20th September, 2006 the respondent was directed to pass a fresh order.

(3.) The case of the petitioner is said to be considered by the respondent-authority and the order dated 15th March, 2008 has been passed rejecting the claim of the petitioner. In the light of observations made in order dated 4.4.2008 passed in Contempt (C) Case No. 39 of 2007, the petitioner submitted another representation on 27th April, 2009, however the petitioner did not receive any response from the respondents and therefore, he has filed the present writ petition seeking quashing of order dated 15th March, 2008 passed by the respondent No. 2 and for other reliefs.