R.R. Prasad, J. - (1.) LEARNED Counsel appearing for the petitioner is permitted to implead District Provident Fund Officer, Ranchi as party respondent no. 4.
(2.) THE grievance which has been raised in this writ application is with respect to non -payment of 25% of the amount of pension and the gratuity and also non -payment of the amount of G.P.F and leave encashment. Learned Counsel appearing for the petitioner submits that while the petitioner was on deputation in the Department of Industry got retired on superannuation on 31.12.2009 but still aforesaid amount has not been paid to the petitioner.
(3.) A counter affidavit has been filed on behalf of the respondent no. 2 where in it has been stated that necessary papers for payment of the retiral benefits have been sent to the Parent Department of the petitioner i.e, before the Secretary, Department of Personnel, Administrative Reforms and Rajbhasha on 6.11.2009.;