UMA SHANKAR PRASAD SRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PRAYER in this writ application has been made by the petitioner for directing the Respondents to forthwith pay the retiral dues to the petitioner including Provident Fund, Pension, arrear of pension, gratuity, Earned Leave of 300 days, transfer allowances and cost of fuel used for Government Duty including statutory interest till date of payment etc., which has not been paid till date even though he has retired from service on 31st January, 2008 and has submitted repeated representations to the concerned respondents, the last being on 16.1.2008.

(2.) LEARNED Counsel for the petitioner explains that even though the petitioner has retired from service on 31.1.2008 and filed several representations for payment of the retiral dues but the decision on the same had been unduly withheld.

(3.) ADMITTEDLY , the petitioner after completing his service, had superannuated on 31st January, 2008 and, is therefore, entitled to claim and receive his retiral benefits.