- (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the Dhanbad Municipal Corporation.
(2.) Learned counsel appearing for the petitioner submits that the petitioner was appointed as Junior Supervisor on 10.10.1967 at Notified Area Committee, Sindri and worked to the full satisfaction of the authority and got retired on 01.03.2009 but still no payment whatsoever has been made to the petitioner towards retiral dues and, therefore, the petitioner has come to this Court for a direction to the authority to make payment of all the retiral dues, which is due to be paid to the petitioner.
(3.) In view of the submission, this writ petition is disposed of with a direction to the petitioner to file a fresh representation, putting all his claim, in detailed, along with a copy of this order before the respondent No.2- Administrator, Dhanbad Municipal Corporation, Dhanbad within a period of three weeks and the respondent No.2, on receipt of the representation, shall be taking decision on the matter of the payment of the retiral dues to the petitioner within a period of eight weeks thereafter. If the amount which the petitioner is entitled to get towards retiral dues is not paid within that period, the petitioner would be entitled to have interest @ 5% per annum over the amounts which the petitioner is entitled to.;