M.Y.EQBAL, J. - (1.) HEARD the parties.
(2.) THIS case relates to payment of retiral benefits which Includes P -F amount, gratuity, leave encashment, over time, arrears of salary, computation of pension etc. The petitioners retired from the services of the respondent -Bihar State Electricity Board on 30.9.2000 from the post of foreman grade I. The last place of posting of the petitioners was at Hazaribagh. It is contended that although both the petitioners retired in September, 2000, but till date the retiral dues have not been paid to them.
(3.) SO far provident fund amount is concerned, there is no dispute that it is hard earned money of the petitioners. Since the date of entering into service till the date of retirement some amounts, by way of provident fund, was deducted from the salary of the petitioners and was kept by BSEB.;