SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Rohan Kashyap, learned counsel for the petitioner and Mr. Manish Mishra, learned counsel for the respondent-State as well as Mr. Krishna Murari, learened counsel for the respondent-JEPC.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for payment of Gratuity admissible to the petitioner with statutory interest as well as interest on delayed payment on account of 20 years of service rendered as an Accountant-cum-Computer Operator in Dhalbhumgarh Block, Resource Centre, Jharkhand Education Project, East Singhbhum, Jamshedpur. Mr. Rohan Kashyap, learned counsel appearing for the petitioner submits that the petitioner discharged from Indian Air Force on 31.05.1993 and re-employed in the service under respondents on 01.07.1999 as an Accountant-cum-Computer Operator in the office of Block Education Extension Officer-cum-Coordinator, Block Resource Centre, Dhalbhumgarh. On completion of 60 years of age, the petitioner retired on 28.02.2019. Learned counsel for the petitioner submits that the petitioner has approached respondent no.5 by way of filing representations which is Annexure 5 series to the writ petition for payment of gratuity but no decision has been taken as yet. Mr. Manish Mishra, learned counsel for the respondent-State as well as Mr. Krishna Murari, learened counsel for the respondent-JEPC jointly submit that in the light of prayer, the writ petition can be disposed of directing the competent authority to take decision in accordance with Rules, Regulations and Guidelines. ;