S.J.MUKHOPADHAYA, J. - (1.) IN both the cases, as common question of law involved and both the petitioners have retired prior to creation of Jharkhand State Electricity Board from Subernalekha Hydel Projects, Sikidiri and made claim for payment of retiral benefits, they were heard together and are being disposed of by this common order.
(2.) ACCORDING to the petitioners, they have retired but the Electricity Board have not paid the retiral benefits like pension, gratuity, group insurance, leave encashment, provident fund, as also other dues like arrears of salary, overtime etc. The counsel for both the Electricity Boards stated that they cannot assist the Court in absence of any instructions.
(3.) HOWEVER , as the matter relates to payment of retiral benefits and requires determination by the respondents at the first instance, it is not necessary to her the respondents for the present.;