SUBHASH PRASAD SINHA, SON OF LATE SURENDRA PRASAD SINHA, RESIDENT OF HAWAI NAGAR, ROAD NO. 12, P.O Vs. THE JHARKHAND STATE AGRICULTURAL MARKETING BOARD, ITAKI ROAD, HEHAL, RANCHI

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has inter alia, prayed for direction upon the respondents to pay the admissible gratuity and due Group Insurance and other retiral dues with interest.

(2.) The facts, in brief, is that the petitioners were appointed by the Bihar State Agricultural Marketing Board and after bifurcation of the State of Bihar, the petitioners who were posted and working on the appointed day i.e. on 15.11.2000 in the territory of State of Jharkhand, as per the provisions of Jharkhand State Marketing Board, they continued to discharge their duties in the State of Jharkhand till they attained the age of superannuation.

(3.) Learned senior counsel for the petitioners submitted that though after retirement, the petitioners have been paid some of their retiral dues but gratuity and Group Insurance amount has not been paid till date, for which, they have submitted representation on 06.10.2015. It has further been submitted that respondents may be directed to make payments of their retiral dues from their own fund and sources subject to realization/adjustment, if at all from the State of Bihar and/or Bihar State Agricultural Board. In support of his contention, learned senior counsel for the petitioners referred to a decision rendered in the case of Bharti Prasad Thakur Vs. Sidhu Kanhu University, Dumka & Ors. as reported in 2002 (2) JCR 554 and further in the case of Akhileshwar Prasad & Ors. Vs. Bihar State Electricity & Ors. as reported in 2006 (2) JCR 418.