- (1.) The claim, as made by the petitioner, in this application, is for a direction upon the Respondents to pay him his entire retiral benefits which has not been paid ever since after the date of the petitioner's retirement from service under the Respondents-authorities on 31.01.2007. The further claim of the petitioner is for fixation of his pension after giving him the benefit of A.C.P. as well as the benefits of the 06th Pay Revision.
(2.) Learned counsel for the petitioner informs that the petitioner had filed his representation demanding payment of his retiral benefits, but till date, his representation has not been disposed of, nor any communication in this regard been served upon him. Learned counsel in this context refers to a copy of the representation, dated-09.05.2009 (Annexure-3).
(3.) From the pleadings in the writ application, it appears that the petitioner had served under the Respondents and he retired from service of the State of Jharkhand from the post of Treasurer Guard in the Minor Distribution Division No. 10, Ghatsila on 31.01.2007. The petitioner therefore, is certainly entitled for payment of his retiral benefits and unless, prevented by exceptional legally permissible reasons, the petitioner cannot be denied payment of his retiral dues.;