Chandeshwar Mahato vs Jharkhand Mineral Area Development Authority And Ors

Heard Mr. Someshwar Roy, learned counsel for the petitioner and Mr. Santosh Kumar Jha, A.C. to Mr. Mahavir Prasad Sinha, learned counsel for

the respondents-JMADA.

This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due

to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been

heard.

The petitioner has preferred this writ petition for direction upon the respondents for payment of retiral dues such as Provident Fund with contributory

benefits, gratuity, Leave Encashment, Group Insurance, difference of allowances, benefits of 6th Pay Revision w.e.f. 01.01.2006, benefits of A.C.P.

as well as other legitimate dues to which the petitioner is entitled.

Mr. Someshwar Roy learned counsel for the petitioner submits that the petitioner was working on the post of Peon under Jharkhand Mineral Area

Development Authority (JMADA) on 28.02.1981 and he retired on 30.09.2019. He submits that representations dated 11.09.2019 and 30.10.2019

have been filed but no payment has been made.

Mr. Santosh Kumar Jha, A.C. to Mr. Mahavir Prasad Sinha, learned counsel for respondents-JMADA submits that the petitioner may be directed to

file fresh representation and respondents-JMADA will consider the case of the petitioner in accordance with rules, regulations, guidelines and the

schemes framed in this regard by JMADA.

Accordingly, the petitioner is directed to file fresh representation before respondent no.2 with all the credentials within three weeks. If such

representation is filed within the aforesaid period the respondents-JMADA will take decision in accordance with rules, regulations, guidelines and the

schemes framed in this regard by JMADA within a period of eight weeks thereafter.

With the above observations and directions, this writ petition stands disposed of.