D.G.R. Patnaik, J. - (1.) IT appears from the counter affidavit of the respondent State Government, sworn by the Under Secretary, Department of Health, that the retiral benefits including pension and gratuity have been sanctioned and the same has been forwarded to the office of the Accountant General, Jharkhand way back in 2005 and the final payment of the GPF has also been sanctioned and forwarded to the District Provident Fund Officer, Jamshedpur and the District Provident Fund Officer, Jamshedpur is required to comply with the sanction order for payment of the amount of the GPF to the petitioner and it is for the office of the Accountant General, Jharkhand to issue the Authority Slip to enable the payments of the retiral benefits including pension and gratuity to the petitioner.
(2.) AS regards the petitioner's claim for payment of salary for the period of absence which has been treated as period of leave, it is stated that the Health Department, Government of Jharkhand has not received any application from the petitioner for regularization of the leave period and a letter of request has been issued to the Department of Health, Government of Bihar to intimate the factual position and send relevant documents regarding the leave period of the petitioner. In the counter affidavit of the respondent State of Bihar, a declaration has been made on affidavit that period of the petitioner's absence has been sanctioned as leave and necessary communication in this regard has already been forwarded to the Department of Health, State of Jharkhand by the concerned department of the State of Bihar. This aspect of the statement contained in the counter affidavit of the respondent State of Bihar was taken note of by this Court while recording the order on the last date.
(3.) LEARNED Counsel for the respondent State informs that pursuant to the order passed by this Court on the last date, he had issued a letter seeking necessary instructions regarding the compliance of the directions contained in the order including payment of the amount of salary for the leave period which has already been sanctioned by the State of Bihar for the relevant period. Beamed counsel is not able to explain the contradictory statements as appearing in para 9 of the counter affidavit filed today.;