PRABHU RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By way of present writ petition, the petitioner has prayed for quashing the order dated 20th February 2006 (Annexure-6 to the present writ petition) issued under the signature of respondent no. 5, whereby the claim of the petitioner for payment of his retiral dues has been rejected on the ground that the scheme under which the petitioner was posted had already been closed w.e.f. 16.05.2001. It has further been prayed in the writ petition that the respondents may be directed to release the entire retiral dues including gratuity and leave encashment and to forthwith fix and finalise the pension and release the arrears of salary of the petitioner.

(3.) It is submitted by learned counsel for the petitioner that the petitioner retired on 31.01.2002 from the post of Project Officer, in the district of Garhwa under the Human Resources Development Department Govt. of Jharkhand. The petitioner earlier filed a writ petition before this Court being W.P.(S) No. 1690 of 2005 with the prayer for issuance of direction upon the respondents to pay the retiral benefits to the petitioner. The said writ petition was disposed of vide order dated 12.04.2005 (Annexure-1 to the writ petition) with a direction to the District Education Officer, Garhwa and the General Provident Fund Officer, Garhwa to release the entire admitted dues legally payable to the petitioner together with statutory interest within a period of two months from the date of production of a copy of the order.