SUSANTA KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present petition has been preferred for getting arrears of salary including salary for February, 2006, pension and arrears of pension, leave encashment of 300 days, provident fund, gratuity, interest on the above @ 10% per annum apart from statutory interest and costs. The petitioner has retired on 31st October, 2008 from the post of Head Clerk, Sadar Hospital, Dumka.

(2.) IT is submitted by learned counsel for the petitioner that arrears of salary including salary for February, 2006, pension and arrears of pension, leave encashment of 300 days, provident fund, gratuity are not paid.

(3.) IN view of the aforesaid submissions, I hereby direct the concerned respondent authorities to finalise the retirement benefits and they may be paid to the petitioner. The finalization of the amount and payment will be made within a period of eight weeks from the date of receipt of order of this Court.