Rasid No. 2 vs Jharkhand State Electricity Board and Others

Amareshwar Sahay, J.—Heard the learned Counsel for the parties and with their consent this writ application is being disposed of at this stage itself.

The petitioner, who is an employee of the Jharkhand State Electricity Board, was terminated from service on 28.3.2000. His grievance is that he has not been paid his following legal dues:

(i) Gratuity

(ii) Leave Encashment

(iii) Group Saving Scheme

(iv) Wage Board Arrear

(v) Subsistence allowance for the suspended period from 20.4.1991 to 28.3.2000.

(vi) Statutory interest for delayed payment of CPF, which was made available on 13.9.2004.

It is stated that the petitioner has already made a representation before the Electrical Executive Engineer-cum-Chairman, Sijua, but uptill now his prayer has not been redressed nor any order has been passed on his representation.

By filing counter-affidavit it has been stated on behalf of the respondents that the petitioner has been paid CPF amounting to Rs. 92,804/- vide Cheque No. 9,61,395/- dated 8.9.2004 and with regard to the of other claim his representation has been sent to the Electrical Superintending Engineer, Electric Supply Circle, JSEB at Loyabad on 15.5.2007.

Considering the facts and circumstances of the case, this writ application is being disposed of by directing the Electrical Superintending Engineer. Electric Supply Circle, JSEB at Loyabad to consider the claim of the petitioner; and pass an appropriate reasoned order in accordance with law within a period of 8 weeks from the date of receipt/production of a copy of this order. It goes without saying that if any amount is found payable; the same shall be paid to the petitioner without any further delay with interest as admissible under the law. This writ application stands disposed of with the aforesaid observations and direction.