- (1.) HEARD learned counsel for the parties. This writ petition is directed against the order dated 08.11.2006 passed by the respondent No.2 Chairman -cum -Managing Director, H.E.C. Ranchi whereby the representation of the petitioner has been rejected.
(2.) THE short facts of the case are that the petitioner was employee of the respondent corporation having quarter No.E -195/II in Sector -II allotted by the respondent corporation. The petitioner retired in February. 1997. The petitioner had in view of a grievance that the respondent had charged higher rate of electric charges of the quarter occupied by him after his date of retirement earlier moved the Patna High Court in C.W.J.C. No.332 of 1999(R). It is submitted that by order dated 09.09.1999 in the said case. It was observed that the respondent -corporation is not entitled to vacate the quarter of the superannuated employee till the retiral benefit is paid. Thereafter, the proceeding under Section 5 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 were undertaken against the petitioner and the learned Estate Officer passed an order against the petitioner to vacate the premises within fifteen days. Writ petition against the said order was again filed by the petitioner being W.P. (S) No.4120 of 2001 which was disposed of vide order dated 04th December, 2001 directing the corporation to pay the retiral dues to the employee while giving liberty to the petitioner and others to prefer appeal. The appeal preferred by the petitioner has also been dismissed vide order dated 15.03.2004 in Misc. Appeal No.42 of 2001. It is submitted on behalf of the respondent that the writ petition preferred against the said order of the petitioner was also dismissed.
(3.) IT is further submitted on behalf of the petitioner that the petitioner has not yet been paid the gratuity amount as well as the Earned Leave Encashment amount in the revised scale.;