S.J.MUKHOPADHAYA, J. - (1.) THIS application has been preferred by petitioner Kedar Prasad Sinha for a direction on the respondent to withdraw eviction notice and to make payment of the lawful dues.
(2.) ACCORDING to him, he is entitled for further amount towards Employers share of contribution on contributory provident fund in view of revision of scale of pay and dear -ness allowance with effect from 1.1.1992 to 10.12.1996, balance arrears on account of revision of scale of pay and dearness allowance from 1.1.1992 to 10.12.1996 and leave travel assistance. The admitted facts show that the petitioner opted for retirement under voluntary retirement scheme, which was allowed with effect from 10th of December, 1996. Even after retirement the petitioner continued to retain the quarter of the respondent H.E.C. Ltd. in respect to which an agreement dated 14th January, 1997 has been enclosed.
(3.) COUNSEL for the petitioner submitted that in pursuance of Circular No. 5/97 dated 9th October, 1997 the pay was revised from retrospective date with effect from 1st January, 1992. The petitioner being in service as on 1st January, 1992 up to 10th December, 1996 is not only entitled for the arrears of salary on such revision in pursuance of Circular No. 5/97 dated 9th October, 1997, but also the consequential revised contributory part of the provident fund and leave encashment.;