SRIKANT MONDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) With consent of the parties the writ petition is being disposed of at this stage without calling for counter affidavit. Petitioner superannuated from the post of Assistant Teacher on 31.05.2014 while working at Government Primary School, Bishanpur, Amrapara, Pakur. He had been given responsibility to carry out civil work / building construction of a primary school at Sajnipara, Amrapara Circle, Pakur during 2009-10, which according to him was completed during the period 2010-13 to the satisfaction of the authorities. He was repatriated to the original place of posting. After his retirement, Principal of the School issued no objection certificate, Annexure-1 dated 06.06.2014. However, he has been asked to deposit a sum of Rs. 3,00,036/- for issuance of no objection by the District Superintendent of Education, Pakur- Respondent no.5. On that ground his post-retirement benefits are not being released. The G.P.F and Earned Leave have been paid to him.

(3.) Learned counsel for the petitioner submits that petitioner has represented before the Deputy Commissioner, Pakur and District Superintendent of Education, Pakur vide Annexure-5 and 7 respectively for release of his post retirement dues. Petitioner is willing to explain and satisfy the respondent authorities that there are no outstanding advances or dues remaining against him. Therefore, appropriate direction may be issued to consider the case of the petitioner in accordance with law.