NARESH PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Tandon, learned counsel for the petitioner, Mrs. Rukmini Kumari, learned counsel for the State and Mrs. Pinky Shaw, learned counsel for respondent no.4.

(2.) The prayer in this writ petition is made for direction upon the respondents to revise the pension of the petitioner w.e.f. 1/1/2006 as also from 1/1/2016 relating to 6th and 7th PRC respectively in view of retirement of the petitioner on 31/1/2003 from the post of Junior Engineer, D.W.S. Division, Dumka-1. The further prayer is made for direction to the respondents to pay the General Provident Fund (GPF) amount of the petitioner with interest accrued thereon in view of the retirement of the petitioner. The prayer is also made for direction to the respondents to pay penal interest @ 9% per annum on all the admissible dues payable to the petitioner.

(3.) Mr. Manoj Tandon, learned counsel for the petitioner submits that the petitioner has earlier moved before this Court in W.P.(S) No.5426 of 2004, which was disposed of vide order dtd. 8/10/2004 directing the respondents to take decision on the retirement benefits of the petitioner and pay all the admitted dues. He submits that pursuant to that post retirement benefits except GPF were paid to the petitioner, however, the amount of GPF has not been paid to the petitioner as yet. He further submits that vide letter dtd. 28/7/2006, the Executive Engineer, Drinking Water and Sanitation Division, Khunti wrote to the Executive Engineer, D.W.S., Division Dumka regarding the GPF deduction of the petitioner from April, 1994 to March, 1997, contained in Annexure-2 of this petition. Mr. Tandon submits that the petitioner is also entitled for arrears of 6th and 7th PRC respectively. He also submits that the petitioner has also filed representation on 22/3/2007 to respondent no.3, however, till date, no decision has been taken on the grievance of the petitioner. He submits that there is no departmental proceeding or criminal proceeding, pending against the petitioner.