JHARKHAND STATE ELECTRICITY BOARD Vs. SITA RAM PANDEY

JUDGEMENT

(1.) The instant intra-court appeal, under clause 10 of the Letters Patent, is directed against the order/judgment dtd. 28/6/2018 passed by learned Single Judge of this Court in W.P. (S) No. 4951 of 2010 by which the writ petition has been disposed of directing the respondents to ensure payment of gratuity to the petitioner, however, without interest, but leave encashment shall be paid to the petitioner with statutory interest @ 5% p.a. within a period of four weeks and upon payment of gratuity and leave encashment, the petitioner shall vacate the official accommodation within next eight weeks.

(2.) It has been pointed out on behalf of respondent - writ petitioner that after taking over of the P.T.P.S. in the holding company, i.e., Jharkhand Urja Vikas Nigam Limited (JUVNL) and the Respondent Nos. 4 and 5 being the functionaries of the P.T.P.S., there is no requirement to issue fresh notice upon the concerned respondents.

(3.) This aspect of the matter has not been disputed by Mr. Mrinal Kanti Roy, learned counsel appearing for the appellant.