LAKHAN MANDAL Vs. MINERAL AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Jharkhand Mineral Area Development Authority.

(2.) Petitioner has approached this Court now in the third round of litigation with the same prayer i.e., payment of unpaid retirement dues and other legal dues such as arrears of A.C.P. and difference of Group Insurance amount with compound interest. He has retired from service on 30.08.2004 and thereafter pursued two writ petitions, W.P.(S) No. 398 of 2005 with the same prayer for payment of post retirement dues which included Group Insurance, which was disposed of on 08.02005. He again approached this Court in W.P.(S) No. 5911 of 2009 for payment of post retirement dues, which was disposed of on 110.2011. Thereafter Cont. Case (Civil) No. 818 of 2012 preferred by the petitioner was also dismissed by order dated 30.06.2016. These orders are enclosed to the instant writ petition as Annexure-1, 2 and 3 respectively.

(3.) According to learned counsel for the respondent, the order passed in the contempt petition itself show that Respondent JMADA is making payment of retiral dues in installments to the applicant because of its limited financial resources at par with the similarly retired employees.