SHYAMLAL PRASAD ATUL Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THIS writ has been preferred by the petitioner for a direction on the respondents to pay him the retiral benefits including 90 percent pension, GSS gratuity, leave encashment and other dues, such as transfer T -A and medical reimbursement amount.

(2.) IT appears that the petitioner retired from service of the Jharkhand State Electricity Board (hereinafter referred to as the JSEB) as Additional Electrical Engineer, Electric Supply Area Dhanbad, on 31st December, 2001. A departmental proceeding was initiated against him, which could not come to an end by the date he retired.

(3.) IN the facts and circumstances, without giving any finding on merit, the case is remitted to the Secretary, JSEB, Ranchi, to decide the question of payment of the aforesaid retiral benefits and other dues as claimed by the petitioner and to pay the admitted dues within a period of three months from the date of receipt of representation as may be preferred by the petitioner along with a copy of this order.