M.Y.EQBAL, J. - (1.) HEARD the learned counsel for the -parties.
(2.) THE petitioner seeks a, direction upon the respondents for payment of difference of gratuity and pension taking into account the entire service rendered by him in the State Electricity Board including the services rendered by him in the erstwhile Chaibasa Electricity Supply Company. The petitioner was initially appointed as Electrical Supervisor by the Erstwhile Chaibasa Electricity Supply Company in the year 1961. The said company was finally taken over by the Bihar State Electricity Board. The petitioner retired from the service in 1997. It is contended that after the Erstwhile Company was taken over in 1975, the Bihar State Electricity Board prepared a list of the workers and sent it to the Account Officer, Sub -Regional Provident Commissioners Office in 1982 for final withdrawal of the provident fund. The petitioner was paid his retiral benefits after retirement on the basis of the length of service rendered by him in the Board but pension and gratuity has not been calculated taking into account the services rendered by the petitioner in the Erstwhile Company.
(3.) THE stand of the respondent -Board is that the General Provident Fund -cum - Pension Scheme was introduced in the Electricity Bard with effect from 6.11.1987 and prior to that the Contributory Provident Fund Scheme was applicable under which provision for grant of pension was not available. It is stated that the interim DCR gratuity was paid to the petitioner in 1998 and on final calculation the rest amount was also paid on the basis of twenty two and half years of service.;