Aparesh Kumar Singh, J. - (1.) HEARD , learned counsel for the petitioner and learned counsels for the respondents. The petitioner has moved before this Court with a prayer to issue a direction to the respondents to issue benefits of pension in terms of National Coal Wage Agreement with interest @18% per annum from the date of due till actual payment.
(2.) IT is submitted by learned counsel for the petitioner that petitioner retired on 01.11.2001 as Dumper Operator Grade -1/D from Topa Colliery. Petitioner has stated in para -13 of the writ petition that vide letter no. 1598 dated 19.12.2006, the Senior Personnel Officer, Topa Colliery intimated the petitioner that his pension claim has already been settled by the Coal Mines Provident Fund Authority and intimation was sent to him. Further, it is submitted by learned counsel for the petitioner that in spite of several orders the respondents have not sent pension payment to the account of the petitioner maintained in the Bank nor the respondents have revised pay -scale of the petitioner to fix present pension in terms of NCWA -VII and VIII respectively. Learned counsel for the petitioner submits that he may be granted liberty to file representation before the competent authority for redressal of his grievance. In the facts and circumstances of the case, liberty is granted to the petitioner to file a fresh representation before the respondent no. 4, General Manager (Pension), Central Coalfields Limited, Darbhanga House, Ranchi containing all necessary facts and particulars as required by the competent authority for redressal of his grievance relating to payment of revised pension as stated hereinabove within a period of three weeks. In case, such a representation is filed before the the respondent no. 4, General Manager (Pension), Central Coalfields Limited, Darbhanga House, Ranchi, he would consider the same in accordance with law and pass a speaking and reasoned order within a period of six weeks thereafter. In case, the petitioner is found entitled to his aforesaid legal dues, the same shall be communicated to him within aforesaid time. It is needless to say that the payment due to the petitioner, if any, shall be made within four weeks thereafter by the respondents with statutory interest, if any. With the aforesaid observations and directions, this writ petition stands disposed of.;