SHRAVAN KUMAR CHOUDHARY Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) IN this writ application the petitioner has prayed for a direction to the respondents to pay his retirement benefits including pension, gratuity, G.P.F. earned leave encashment, arrears of annual increment and other benefits.

(2.) IT has been stated that the Pension Payment Order has been issued as far back as on 5.5.2003 fixing the petitioner's pension and the G.P.F. amount has been sanction by letter dated 8.9.2004. Similarly his leave encashment has been sanctioned by Letter No. 14.4.05 and the other dues have also been admitted by the respondents. But in spite of the same, the payment has not be made to the petitioner. The petitioner has also filed representation dated 3.11.2004 before the General Manager -cum -Chief Engineer, Dhanbad Electricity Supply Circle, Dhanbad, but the same has also not been heeded upon.

(3.) CONSIDERING the submissions made by the learned counsel for the parties, this writ application is being disposed of at this stage directing the General Manager -cum -Chief Engineer, Dhanbad Electricity Supply Circle -respondent No. 4 to look into the petitioner's representation and pass order in accordance with law within a period of four weeks from the date of receipt/production of a copy of this order. If the amounts, as submitted by the learned counsel for the respondents' have already been sanctioned, the same must be paid to the petitioner along with other admitted dues within a further period of one month. If any claim of the petitioner is disputed, the said respondent shall pass a reasoned order in accordance with law communicating the same to the petitioner.