FALDEO PRASAD Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) ACCORDING to the petitioner, he was in the services of the Jharkhand State Electricity Board and retired on 28th February, 2002 from the post of Technician -I, Group -A from Patratu Thermal Power Station Patratu, Hazaribagh.

(2.) THE grievance of the petitioner is that though the respondents have sanctioned certain amount such as Leave Encashment vide Office Order No. 2730/ Patratu, dated 25th September, 2002 and other benefits like gratuity, provident fund etc., but the retirement benefits have not be paid to him. It is stated that the petitioner has already vacated the Quarters on 23rd August, 2003.

(3.) IF any amount is found payable towards retiral benefits, such as, pension, gratuity, leave encashment, G.P.F., G.S.S. etc. and other benefit like arrears of salary, the authority will pay such admitted dues, within a period of three months from the date of receipt/production of a copy of this order. However, it will be open to the respondents to adjust the House Rent, Electricity Charges etc., if found payable.