RANGLAL SAH Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) ACCORDING to petitioner, he was in the services of the Jharkhand State Electricity Board (hereinafter it shall be referred to as JSEB for short) and retired on 30.4.2003 from the post of Fitter Grade -II, Testing and Commissioning Division - I, Ranchi.

(2.) THE grievance of the petitioner is that provisional pension has been paid but it has not been finalized and other retrial benefits such as, gratuity, group insurance and leave encashment etc. have not been paid. It is stated that arrear on revision of pay has also not been paid.

(3.) HAVING heard counsel for the parties, as the matter requires determination by the respondents at first instance, the case is remitted to the General Manager -cum -Chief Engineer, Transmission Zone -I, Ranchi to determine and to decide the claim. If any amount is found payable the respondents will pay it to the petitioner within a period of three months from the date of receipt/production of a copy of this order failing which they will be liable to pay interest at the rate of 5 per cent on the admitted retrial benefits from the date the petitioner retires from the service. On the other hand, if the respondents reject the claim or part thereof will communicate the grounds to the petitioner.