- (1.) BEFORE learned counsel for the petitioner argues in detail, it is fairly submitted by learned counsel for the opposite parties that now a detailed show cause has been filed on behalf of opposite party nos. 1 and 2, wherein, it has been stated in paragraph 5 as under: "5. That it is relevant to bring to the notice of this HONOURABLE Court that the petitioner has been paid the following retiral dues: Sl. Particulars Amount Cheque No. Date No. 1. GSS 21,438/- 429835 20.01.1999 2. LE 30,220/- 529506 30.10.1999 3. GPF 1,50,318/- 645268 31.07.2004 4 . Gratuity 33,097/- 487381 23.03.2001 5. Arrear of Pension for 20,207/- 818106 20.04.2006 9/98 to 4/01 6. Revised Gratuity 66,250/- 818108 20.04.2006 7. LE on Revised Pay 8,260/- 754804 28.03.2008 Scale 8. PRC 3,664/- 794672 27.03.2006
(2.) IT is further stated in paragraph 7 of the show cause, which reads as under: "7. That with regard to payment of statutory interest on G.P .F. and Gratuity, it is stated and submitted that the same shall be calculated and payable interest shall be paid to the petitioner within the time frame to be fixed by this HONOURABLE Court." In view of the aforesaid two paragraphs of the show cause filed by the Law Officer, Jharkhand State Electricity Board, Ranchi, it appears that the amount of statutory interest upon G.P.F. and Gratuity will be calculated and will be paid within the time granted by this Court. I therefore direct the opposite parties to calculate the interest amount of G.P.F. as well as of Gratuity and make the payment of interest, within a period of four weeks from the date of receipt of a copy of this order.
(3.) IN view of the aforesaid direction, this contempt application is, hereby, disposed of.;