KEDAR NATH SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HAVING heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that the present petition has been preferred mainly because of inaction on the part of the respondents. Despite retirement of the present petitioner since 31st May, 2008, the concerned respondent authorities have not taken final decision upon amount of pension, gratuity and such other benefits which are referred to in the memo of the petition and therefore, I hereby, direct the respondent no. 3 to take a decision upon the retirement benefits legally payable to the petitioner treating this writ petition as representation and upon all the prayers made in the memo of the petition. The decision shall be taken by respondent no. 3 after calling necessary information from his subordinate officers, in accordance with law, rules, regulations, policies and enforceable Government orders, applicable to the petitioner, as expeditiously as possible and practicable, preferably within a period of sixteen weeks from the date of receipt of a copy of an order, passed by this Court, after giving an adequate opportunity of being heard to the petitioner or to his representative. If the decision is taken in favour of the petitioner, the legally payable amount shall be paid without any further delay, to the petitioner, within further period of six weeks, thereafter.

(2.) IN view of the aforesaid directions, this writ petition stands disposed of.