Kamalluddin vs Jharkhand Mineral Area Development Authority And Ors

Minor defects are ignored.

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, benefit of ACP, amount of

gratuity, difference amount of Group Insurance, arrears of Dearness Allowance, difference of Provident Fund amount, difference amount of time

bound promotion, benefit of 6th Pay revision w.e.f. 01.01.2006 till the date of his retirement and amount of interest over the above counts.

Mr. Someshwar Roy, learned counsel for the petitioner submits that earlier the petitioner has moved before this Court in W.P.(S) No.5713 of 2011.

Pursuant to that order certain amount has been released in favour of the petitioner to the tune of Rs.6,62,428/- has been paid but the remaining amount

has not been paid as yet.

Mr. Santosh Kumar Jha, A.C. to Mr. Mahavir Prasad Sinha, learned counsel for respondents-JMADA submits that the petitioner has not filed

objection in view of reasoned order wherein he was directed to file the objection within 15 days.

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.