Jitni Devi vs Mineral Area Development Authority And Ors

Heard Mr. Sanjay Prasad, learned counsel for the petitioner and Mr. Mahavir Prasad Sinha, learned counsel for the respondents.

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 on merit.

The petitioner has preferred this writ petition for direction to the respondents to pay forthwith the entire retiral dues with statutory and penal interest such as arrear of R.G.A. (Regional Allowance), Provident Fund with interest, Gratuity, arrear of Selection Grade, Leave Encashment, Group Insurance, Regional Allowance, arrear of difference of salary giving benefit of promotion of 30 years' service, arrear of difference of 6th and 7th Pay Revision and other dues relating to arrears.

Mr. Sanjay Prasad, learned counsel for the petitioner submits that the petitioner was posted as Khalasi at Water Supply Division, Topchanchi and she retired on 29.02.2020. He further submits that after the retirement, the petitioner has not been paid retiral dues and other dues relating to her service and, hence, she has filed a representation on 14.03.2020 before the respondents, which is at Annexure-2 of the writ petition, but the same has not been decided as yet.

Mr. Mahavir Prasad Sinha, learned counsel for the respondents submits that the petitioner may be directed to file a fresh representation before respondent no.2, who will decide the same in accordance with rules, regulations and guidelines.

In view of the above facts and considering the submissions of the learned counsel for the parties, the petitioner is directed to file a fresh representation along with all the credentials, on which, she is relying before respondent no.2 within a period of three weeks from today. If such representation is filed within the aforesaid period, respondent no.2 shall take a decision in accordance with rules, regulations, guidelines and Scheme of the respondents and will pass appropriate reasoned order within a period of eight weeks thereafter.

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