S.J. Mukhopadhaya, J. - (1.) According to petitioner he has retired from the services of the State on 31st October, 1996 from the post of Executive Magistrate, under SDM Bermo, Tenughat. It is alleged that the respondents have not yet paid retiral benefits such as pension, gratuity and leave encashment on fixation of pay in the revised scale as also the GPF.
(2.) In the facts and circumstances, the case is remitted with liberty to petitioner to move before the competent authority who will finalize the pension, gratuity and leave encashment of petitioner and pay the admitted retiral benefits in the revised scale of pay and the GPF amount within three months from the date of receipt of the representation, failing which the respondents will be liable to pay interest @ 5%, apart from statutory interest, front the date of retirement.
(3.) In case the respondents withhold or adjust any amount will forward the ground(s) to the petitioner within the period aforesaid.;