S.J.MUKHOPADHAYA, J. - (1.) THE petitioner claims to have retired from the services of the Bihar State Food and Civil Supplies Corporation (Corporation for short) on 31st July, 2000.
(2.) HIS grievance is that the respondents have not yet released nor paid the retrial benefits on the ground that the service book as was lying with the BDO, Coilkera is missing. It is stated the BDO Coilkera has been asked to open a duplicate Service Book. As the issue relating to payment of retrial benefit is to be determined by the Respondents at the first instance, the case is remitted with direction to BDO, Coilkera, Singhbhum to look into and prepare a duplicate service book of the petitioner, if so required, within a month from the date of receipt/production of a copy of this order. He will forward the service book to the Managing Director of the Corporation within a week thereof.
(3.) IN case, there is difficulty will give reason and forward the details relating to petitioner as is available in his office within the time schedule above.;