GOPAL PRASAD Vs. STEEL AUTHORITY OF INDIA LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present Civil Miscellaneous Petition has been preferred by the petitioner for following reliefs:-

(3.) The petitioner joined the services of opposite party-Company on 11/12/1970 and he was allotted a residential Quarter No. 1029, Sector 4/F/C, in Bokaro Steel City and retired from his services on 30/6/2009. He handed over possession of said quarter to the Bokaro Steel Limited authorities on 26/10/2009. The opposite party-Company received rent and other charges of the said quarter from the petitioner through a pay slip till 30/6/2009. It is alleged that after retirement of the petitioner, the opposite party-Company paid the retiral dues to him withholding the amount of Rs.4,30,000.00 without giving any kind of information to the petitioner. The petitioner approached the company, but no satisfactory reply was given by the Management. Then, petitioner filed a W.P.(S) No. 6060/2010 before the Hon'ble High Court of Jharkhand at Ranchi which was allowed vide order dtd. 20/5/2016 with direction to the opposite parties to release the amount of Rs.4,30,000.00 with interest @ 6% per annum (Annexure-1 to the petition).