RAJENDRA KUMAR SINGH Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) ACCORDING to petitioner, he retired from the services of the Jharkhand State Electricity Board on 31.11.2003 as Electrical Executive Engineer, Electrical Central Store, Gumla. His grievance is that the respondents have not yet paid him the total retirement benefits i.e. provident fund, pension, gratuity, leave encashment amount nor paid him the arrears of pay which he is entitled on revision of pay. It appears that the General Manager -cum -Chief Engineer had already taken -up the matter with the Superintending Engineer, Electric Supply Circle, Gumla vide Memo No. 1384, dated 17.3.2003. The Superintending Engineer has also sent certain information and relevant documents to the office of the General Manager -cum -Chief Engineer, Electric Supply Area, Ranchi vide his letter dated 6th October, 2003.

(2.) IN the facts and circumstances and for determination of the case, the case is remitted to the Secretary, Jharkhand State Electricity Board, Ranchi with liberty to the petitioner to bring the matter to the notice of the General Manager -cum -Chief Engineer, Jharkhand State Electricity Board, Engineering Building HEC, Dhurwa, Ranchi who, in their turn, will determine the claim and if any amount is found payable will pay it to the petitioner within three months from the date of receipt of representation. So far as the arrears of salary in the revised scale is concerned, the respondents may pay it as per their scheme, if any. If the aforesaid admitted retrial benefits are payable but not paid within the time prescribed by the Court, the respondents shall be liable to pay interest at the rate of 5 per cent, from the date of retirement. On the other hand, if the authority disputes the claim or part thereof will communicate the ground to the petitioner.