S.J. Mukhopadhaya, J. - (1.) This writ petition has been preferred by the petitioner for payment of retiral benefits.
(2.) The counsel for the JSEB & BSEB pray for some time to obtain instructions and file counter affidavits. However, as this Court intends to remit the matter for decision by respondents, it is not necessary to hear the respondents for the present.
(3.) According to the petitioner, he was a Switch Board Operator, Group I posted at Deoghar and retired from the services of Electricity Board on 29th February, 2001. It is alleged that even after his retirement, GPF amount has not yet been paid, though sanctioned by GM -cum -Chief Engineer, Area Electricity Board, Bhagalpur, vide, Letter No.446 dated 19th January, 2001 nor his pension has been commuted, though sanction order for commutation passed vide Order No. 11219 dated 6th December, 2000.;