- (1.) Mr. Prakash Chandra, learned counsel appearing for the petitioner, submitted that inspite of repeated requests, the retiral dues of the petitioner has not been paid.
(2.) Mr. Bhawesh Kumar, learned counsel appearing for the Mineral Area Development Authority (for short "MADA") submitted that in the absence of the counter affidavit, he is not in a position to accept or controvert the statements made in the writ petition.
(3.) However, the matter can be looked into, but only after the petitioner vacates the quarter and submits no dues certificate. In the circumstances, the petitioner is directed to vacate the quarter in question within two weeks from today, if not already vacated, and produce no dues certificate along with representation before the Managing Director of MADA raising his claims. If respondent no. 2 is satisfied that the petitioner has vacated the quarter and submitted no dues certificate, he will pass necessary order for payment of undisputed retiral dues along with the details of calculation. If he finds that any claim of the petitioner or part of it is not legally payable or tenable, the reasons for the same should be communicated to the petitioner. This exercise should be completed within two months from the date of receipt of the representation.;