BAIJNATH MANDAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS batch of matters deal with the non-payment, late payment, less payment of retiral dues, interest thereon, i.e., pension, gratuity, G.P.F. etc. of the retired employees. Learned Counsel appearing for the petitioners submit that on 19-6-2006 in W.P. No. 1961/2006 (Smt. Keja Bai Chandrakar v. State Government and Ors.), this Court passed the following order:

(2.) LEARNED Counsel appearing for the respondents submit that pursuant to the above order a Committee, consisting by the above-stated officers has been constituted to look into the grievances of the retired employees, in respect of retiral dues.

(3.) IN this batch of petitions, the disputed questions of facts with regard to the retiral dues (supra) are involved, which cannot be decided by this Court, as the disputed questions of facts can be resolved by the High Power Committee (supra) in consultation with the retired employees and the concerned officers. Thus, I am of the considered opinion that it would be just and expedient to direct the above Committee, so constituted, to look into the disputes and pass appropriate orders, in accordance with law.