Sunil Kumar Ram vs Jharkhand Mineral Area Development Authority And Ors

Heard Mr. Rohan Mazumdar, learned counsel for the petitioner and Mr. Santosh Kumar Jha, A.C. to Mr. Mahavir Prasad Sinha, 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 and other dues such as arrears of

salary, Provident Fund, Provident Fund with interest on the un-credited amount, arrears of Dearness Allowances, group insurance with compound

interest, amount of unused Earned Leave, gratuity as per office order no.207 dated 24.07.2008, difference amount of revised pay from 01.01.1996 on

account of 5th Pay Revision, difference amount of revised pay from 01.01.2006 on account of 6th Pay Revision, difference amount on account of

merger of 50% D.A. in basic pay, benefits of Assured Career Progression, arrears of regional allowance, arrears of interim assistance, arrears of

Dress Allowance, amount of increment on account of stagnation of pay, statutory, compensatory and penal interest on the aforementioned amounts

and other benefits.

Mr. Mazumdar, learned counsel for the petitioner submits that the petitioner was appointed on the post of Suraksha Rakshak, Administrative

Department, Headquarter, Jharkhand Mineral Area Development Authority (JMADA) and he superannuated on 30.06.2019. He submits that several

representations dated 04.04.2019, 03.05.2019 and 03.06.2019 have 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.