SANT KUMAR, SON OF LATE SITA RAM THAKUR, RESIDENT OF : 56, NEW RANI KUDAR, P.O. & P.S. Vs. THE STATE OF JHARKHAND, THROUGH ITS CHIEF SECRETARY, GOVERNMENT OF JHARKHAND, PROJECT BHAWAN, P.O. & P.S.

JUDGEMENT

(1.) Mr. Ashim Kumar Sahani, learned counsel for the petitioner submits at the outset that in the instant case, since the grievance of the petitioner is, for payment of retiral benefits, this writ petition may be disposed of at this stage without filing of counter affidavit.

(2.) Learned J.C. to G.A. III for the respondent-State as well as Mr. Krishna Murari learned counsel for the Respondent Nos. 3 & 4 raise no objection.

(3.) In the instant writ application, the petitioner has inter alia prayed for issuance of writ/direction in the nature of Mandamus commanding upon the respondents for payment of retiral benefits, arrear on account of wages during the period of suspension and re-instatement, arrear salary on account of difference as consequential benefits on the basis of 5th Pay Revision with effect from 01.01.2011 to 31.12.205 and also on the basis of 6th Pay revision with effect from 01.01.2006 to 30.09.2011 along with interest, if any.