Madan Hadi vs Jharkhand Mineral Area Development Authority And Ors

Heard Mr. Someshwary Roy, learned counsel for the petitioner and Mr. Santosh Kumar Jha, learned counsel for 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 retirement benefits such as Provident Fund with Contributory benefits, Leave Encashment, Group Insurance, difference of Dearness Allowance, benefits of 6th Pay Revision w.e.f. 01.01.2006, benefits of A.C.P. as well as any other legitimate dues to which the petitioner is entitled.

Mr. Someshwary Roy, learned counsel for the petitioner submits that the petitioner was working as Male Safai Karmi, batch no.496, Katras Health Circle under Jharkhand Mineral Area Development Authority (JMADA) and he superannuated on 30.06.2018. He submits that representation dated 10.07.2018 has 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.