SIYA RAM SINGH, SON OF LATE KEWALDHARI SINGH, RESIDING AT GAYTRI NAGAR, JANTA ROAD, BARIGORA, POST Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the accompanied writ petition, the petitioner has, inter alia, prayed for a direction on the respondents to fix and pay the pension, remaining 10% of Gratuity, financial benefit of 3rd Modified Assured Career Progression Scheme granted to the petitioner, difference of leave encashment in lieu of grant of benefit of 3rd Modified Assured Career Progression Scheme and other retiral dues including 40% of commuted pension with interest @ 18% per annum from the date of superannuation i.e. 31.01.2015 till the actual payment.

(3.) A counter affidavit has been filed by the respondent nos. 1 to 4, wherein in paragraph-7, it has been mentioned that petitioner after retirement from service on 31.01.2015 has received a total sum of Rs.36,80,656.00 out of which Rs.2,23,068.00 has been paid against group insurance with interest on 17.03.2015, Rs.17,89,788.00 towards GPF with interest on 25.03.2015, Rs.7,30,300.00 towards cash amount against unused earned leave on 25.03.2015, Rs.9,00,000.00 towards 90% provisional gratuity on 25.03.2015 and Rs.37,500.00 on time transfer grant and packing allowance on 22.05.2015. It has further been submitted that the bill of difference of balance pay and earned leave encashment on account of benefit of 3rd MACP have been submitted to Treasury Office. It has further been submitted that the pension along with needful document has been sent to Accountant General, Jharkhand vide letter no.170 dated 15.03.2016 (Annexure-B series to the counter affidavit).