D.N.PATEL, J. - (1.) Counsel for the petitioner submitted that petitioner retired on 31st October, 2008 from the services of the respondents and he has not been paid leave encashment amount as well as difference of revised pay scale w.e.f. 01.1.1996
(2.) Counsel for the respondents submitted that so far difference of pay scale is concerned, a policy decision has to be taken by the State Government as well as the State Electricity Board and, therefore, the said amount can be released only after that. So far leave encashment is concerned, let a suitable direction be given to respondent No.2 or any such officer authorised by respondent No.2 to decide the claim of the petitioner about the leave encashment in accordance with law within a stipulated time.
(3.) In view of this limited submission, I direct the respondent No.2 - The Secretary, Jharkhand State Electricity Board, Dhurwa, Ranchi, to make payment of difference of revised pay scale to the petitioner after the policy decision is taken by the State Government as well as by the respondents State Electricity Board as early as possible and practicable. So far the leave encashment is concerned, I direct the respondent No.2 or any such officer authorised by respondent No.2, to decide the claim of the present petitioner in accordance with law, rules, regulations, policies and Government enforceable orders, applicable to the petitioner as expeditiously as possible and practicable, preferably within a period of twelve weeks, from the date of receipt of a copy of an order of this Court, after giving an adequate opportunity of being heard to the petitioner or to his representatives. If the amount is found legally payable to the petitioner, the same will be paid within a further period of four weeks thereafter.;