NARAYAN CHANDRA MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ petition the petitioner has prayed for a direction on the respondents to pay the arrears of his retiral benefits such as final pension, the amount of leave encashment and the arrears of other retiral benefits payable to the petitioner with statutory interest. It has been stated that the petitioner retired on attaining the age of superannuation from the post of Headmaster from Primary School, Simalkaunda, Kundhait Circle, Jamtara. Thereafter, the petitioner had submitted all his papers for sanction of pension and other benefits. But in spite of submissions of all the requisite papers, final pension has not been paid to him. The amount of leave encashment was also not paid to the petitioner. He filed several representations, but the same was also not considered. Thereafter, the petitioner filed this writ petition. After hearing the parties, by order dated 5.11.2007 this Court had passed a specific order directing the District Superintendent of Education, Jamtara to take appropriate steps for finalizing the pension paper of the petitioner and sending the same to the Office of the Accountant General. The said respondent was also directed to pay the provisional pension in the meanwhile. The case was fixed for further hearing on 8.1.2008. It was directed that if the District Superintendent of Education does not comply with the said order, he shall be personally present before this Court to explain his conduct.

(2.) WHEN the matter was taken up on 26.3.2008, Mr. K.K. Jhunjhunwala, learned G.P. -III, prayed for further time so that the District Superintendent of Education, Jamtara can appear before this Court on the next date. Accordingly, at his request the next date was fixed on 1.4.2008.

(3.) HE further submitted that at his end everything has been done and now the treasury has to pay the entire arrears of pension as well as the current pension. The petitioner can approach the Treasury Officer, Jamtara and get the arrears of pension as well as the current pension.