SATYA NARAYAN PRASAD Vs. MINERAL AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD learned counsel for the parties. The petitioner in W.P. (S) No. 7551 of 2012 is said to have retired on 31st May, 2012 while working as Care Taker. Guest House. under Water Supply Sub -division. Topchanchi from the services of the Respondents -Mineral Area Development Authority. Dhanbad. According to him, the post retirement dues as well as arrears of salaries are not being paid to them, though he has made representation before the respondents -MADA vide Annexures 2 & 2/1. He has also vacated the residential quarter.

(2.) THE petitioner in W.P. (S) No. 1256 of 2013. is said to have retired on 31st January, 2011 while working as Shodhak from the services of the Respondents -Mineral Area Development Authority, Dhanbad. The grievance of the petitioner is that his post retirement dues such as provident fund with contributory benefits, gratuity, leave encashment, group insurance, dearness allowances, benefits of 6th pay revision, benefits of A.C.P. etc. have also not been paid though he has made representation before the respondents -Mineral Area Development Authority. Dhanbad vide Annexure -2.

(3.) LEARNED counsel for the Respondents -MADA submits that if the petitioners approach the competent authority i.e. Managing Director, MADA with fresh representations individually together with all supporting facts and documents relating to the grievances of post retirement dues/death -cum -retrial dues the same shall be looked into after verification of all the service records of the petitioners in accordance with law, Rules and Guidelines prevalent in the Respondents -MADA.