Prodyut Kumar Banerjee vs Jharkhand State Electricity Board and Others

S.J. Mukhopadhaya, J.—This application has been preferred by the petitioner for direction on the respondents to pay him the retiral benefits to which he is entitled under the law.

According to petitioner, he was in the services of the Jharkhand State Electricity Board (hereinafter referred to be JSEB) and retired on 31st January, 2004 from the post of Electric Section Officer, Electric Supply Area, Dumka Division, Dumka.

His grievance is that the respondents have not paid him pension, gratuity, leave encashment, GPF, GSS, etc. to which he is entitled. Further prayer has been made to direct the respondents to release increments to which he is entitled since 1996 and to calculate the benefit on such basis and to pay the arrears on such release of increments.

Counsel for the JSEB, submits that the matter will be looked into if the petitioner approaches the General Managercum-Chief Engineer, Electric Supply Area, Mahuadanga, Dumka.

In the facts and circumstances instead of deciding the claim on merit, the case is remitted with liberty to petitioner to approach the General Manager-cum-Chief Engineer, Electric Supply Area, Mahuadanga, Dumka who, in his turn, will determine the claim. If any amount is found payable towards retiral benefits and other dues, the respondents will pay the admitted dues to the petitioner within a period of three months from the date of receipt of representation, failing which they will be liable to pay interest @ 5% per annum on admitted retiral benefits from the date of retirement fill the amount is paid.

On the other hand, if the authority, disputes any claim or part thereof, will communicate the grounds to the petitioner.

The writ petition stands disposed of with aforesaid observations and directions.