BAIDYA NATH KACHCHAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned Counsel appearing on behalf of the petitioner submitted that voluntary retirement was taken by the present petitioner with effect from December 13, 2003 because of eye problem. Thereafter, since long no pension, no gratuity, no leave encashment was ever paid to the present petitioner and only a provisional pension was fixed. Even today the final pension has not yet been fixed nor even till today the amount towards leave encashment, gratuity, G.P.F. has been paid.

(2.) It is also submitted by the learned Counsel for the petitioner that for no reason, respondent Nos. 2, 3 and 5 are sitting tight over the matter and very recently i.e. in November, 2008 only the papers have been sent by respondent No. 2 to the office of Accountant General.

(3.) Learned Counsel appearing on behalf of respondent-State submitted that the legally payable amount of gratuity, leave encashment and G.P.F. will be paid, if not paid so far, within a period of four months from today and as the papers have already been sent to the office of the Accountant General for fixing final pension, a suitable direction may be given to the office of the Accountant General also for early fixation of amount of pension.