Shivendra Prasad Roy vs State of Jharkhand and Others

Narendra Nath Tiwari, J.—In this writ petition, the Petitioner has prayed for a direction on the Respondents to fix the pension of the Petitioner in accordance with law. It has been stated that the Petitioner retired from service as Supervising Worker in Primary Health Centre, Masalia, District Dumka on 30th June, 2004. After his retirement, the Petitioner was entitled to get his final pension and other retiral dues, but in spite of repeated request and representations only provisional pension has been fixed and paid. The Respondents have not fixed the final pension till date.

It has been stated that the office of the Accountant General required corrected service book of the Petitioner from Respondent No. 5, but he has not sent the same and due to delay on his part, the matter regarding payment of final pension is still pending.

Learned J.C. to Sr. S.C.II appearing on behalf of the Respondents submitted that the Respondent No. 5 shall immediately take up the same and send the corrected service book of the Petitioner to the office of the Accountant General without further delay.

Considering the above, this writ petition is disposed of, directing the Respondent No. 5 to send the corrected service book of the Petitioner and any other document, required by the office of the Accountant General, in his possession and power, within a period of four weeks from the date of receipt/production of a copy of this order. The Accountant General, on receipt of the required papers, shall fix the Petitioner''s final pension and issue pension payment order (PPO) within a period of three weeks thereafter