BINAY KUMAR PORE Vs. J.S.E.B.

JUDGEMENT

(1.) THE petitioner, who retired from the services of the then Bihar State Electricity Board (BSEB for short) prior to creation of Jharkhand State Electricity Board (JSEB for short), was getting pension from BSEB. As the petitioner retired from Patratu Thermal Power Station, Patratu (PTPS for short), which now falls within the territory of State of Jharkhand, the BSEB forwarded all the services records to JSEB to pay the pensionary benefits.

(2.) THERE being dispute between two State Electricity Boards, pensionary benefit was not paid to the petitioner since June 2005. Similar issue fell for consideration before this Court in the case of Akhileshwar Prasad vs. Jharkhand State Electricity Board and Others, W.P.(S) No. 4887 of 2005 and analogous cases. In the said case, this Court vide judgment dated 31st March, 2006 held that the employees, retired/retiring from the areas, now falling under the jurisdiction of respective Boards should pay the pensionary benefits to such employees, subject to final accounting/adjustment of their liabilities.

(3.) IN view of specific direction of Supreme Court, the BSEB is directed to continue to pay the pensionary benefits to the petitioner to which he is entitled from June 2005 till the disposal of SLP and as per the decision of the Supreme Court, as may be taken in the said case. The current pension is to be paid within 15 days and arrears is to be paid within six weeks from the date of receipt/production of a copy of this order.