KARMA MINZ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Court after consideration of the show cause filed earlier passed the following order on 16.9.2016:-

(2.) A supplementary show cause has been filed by the Opposite Party no.3 on 22.9.2016 there after. Learned counsel for the opposite parties submits that after obtaining the revised service history from the counter part authorities of Bihar, the same has been sent to the office of Accountant General, Jharkhand vide letter dated 31.5.2016 bearing memo no. 272 of the Planning cum Finance Department, Jharkhand. The revised service history of the petitioner has again been sent the office of Accountant General, Jharkhand vide memo no. 309 dated 29.9.2016 (Annexure-A). The admissible post retirement dues under the head of Group Insurance, G.P.F and Leave Encashment have earlier been paid. No Dues Certificate has been issued by the District Superintendent of Education, Latehar bearing letter no. 1744 dated 26.9.2016 addressed to the Joint Secretary, School Education and Literacy Department, Government of Jharkhand (Annexure-C), which has been sent to the Accountant General, Jharkhand through letter dated 29.9.2016. It is submitted that now the authority slip for payment of pension and gratuity is to be issued by the Office of Accountant General, Jharkhand as per the communication at Annexure-A bearing no. 309 dated 29.9.2016. Therefore the opposite parties have complied with the order.

(3.) Learned counsel for the petitioner submits that the release of pension/ gratuity may still be delayed and fruits of the order under offence may not immediately flow to the petitioner. The fixation of final pension and gratuity may also entail revision in other post retirement dues paid in part earlier.