Ram Pyare vs Purvanchal Gramin Bank, Gkp. and Others

The Petitioner has retired from the service of the Respondent-Bank. He claims that he should be paid arrears of salary after re-fixation with effect from 1.7.1998 to 31.12.2008 i.e. the date of his retirement. He also claims that the employers'' contribution towards provident fund with effect from 20.8.1986 to 30.6.1998 be also deposited by the Respondent-Bank with the Provident Fund Commissioner as by judgment passed in Appeal No. 20 of 1990 he was reinstated in service with full back wages. The Petitioner also claims that he should be given further benefit of arrears of revised salary, gratuity, leave encashment on admissible revised pay fixation and also payment of arrears of pension and regular monthly pension.

We have heard learned Counsel for the Petitioner as well as Sri Aditya Kumar Singh, learned Counsel appearing for the Respondents and have perused the record.

In our view, no useful purpose would be served by calling for a counter affidavit and keeping this writ petition pending.

With regard to such grievances, the Petitioner has already filed a representation dated 28.3.2011, which is pending before the Respondent No. 1.

In the facts and circumstances of this case, we dispose of this writ petition with the direction that in case if, with regard to his grievances made in this writ petition, the Petitioner files a fresh comprehensive representation before the Respondent No. 1, the Chairman, Purvanchal Gramin Bank, Gorakhpur alongwith a certified copy of this order annexing therewith all the necessary documents on which relies upon, the same shall be considered and decided, in accordance with law, by a reasoned and speaking order, as expeditiously as possible, but not later than six weeks from the date of filing such representation.

With the aforesaid observations/directions, this writ petition is finally disposed of. No order as to costs.