SURESH SAHU Vs. B.S.ELECTRICITY BOARD
LAWS(JHAR)-2001-2-42
HIGH COURT OF JHARKHAND
Decided on February 15,2001

Suresh Sahu Appellant
VERSUS
B.S.Electricity Board Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) MR . Devendra Kumar, Electrical Superintending Engineer, Electrical Circle, Ranchi is present in the Court. He handed over two Account payee cheques, both dated 14th February, 2001: one for Rs. 1,05,352/ -. and the other for Rs. 26,064/ - respectively, Issued in the name of the petitioner to his senior counsel, Mr. Anil Kumar Sinha for onward transmission.
(2.) THE following statements of fact placed before the Court showing payment made against one or other head: (1) G.P.F. Rs. 46,462/ - (2) G.S.S. Rs. 25,966/ - (3) Provisional pension (90%) with arrears, Rs. 26, 644/ - (4) Leave Encashment Rs. 32. 724/ - Grand total Rs. 1,3,1,796 He states that the provisional Gratuity amount is to be sanctioned and released from the Board Hqrs., at Patna.
(3.) THE provisional pension has been paid as the petitioner was under suspension while in service and retried while undergoing suspension.;


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