- (1.) HEARD learned counsel for the petitioner as well as learned counsel for the Jharkhand State Electricity Board.
(2.) THE petitioner has moved before this Court by way of the instant writ petition for seeking appropriate direction upon the respondents for the following reliefs: - (i) Group Saving Scheme (G.S.S.) amount Rs. 82,918/ -with interest thereupon which has already sanctioned vide office order No. 22 dated 01.04.2010 by the office of the Respondent No. 3(Annexure -3). (ii) Leave encashment amount, which has been sanctioned vide office order No. 08 dated 20.02.2010 (Annexure -2). (iii) Gratuity. (iv) Tour allowance(T.A.) Bill amount Rs. 7,510. (v) Fixation of pension which has not been fixed till date after superannuation of the petitioner on 31.12.2009. It is submitted by learned counsel for the petitioner that petitioner had retired from service on 31.12.2009 from the post of Accountant while working in the office of Electric Supply Area, Dumka. It is the case of the petitioner that despite representation filed by him before the respondent for payment of entire retiral benefit amount as well as for fixation of pension etc., they have not paid the aforesaid retiral dues except GPF amount. Petitioner is a heart patient and in need of urgent money.
(3.) RESPONDENTS have filed their counter affidavit, in which they have stated in para -5 that payment of following dues has been made to the petitioner, which is as under: - Sl. No. Retiral Amount Cheque No. Date Benefits 1. G.P.F. Rs. 5,38,289.00 S.B.I. Cheque 16.01.2010 No. 231509 2. G.S.S. Rs. 82,918.00 S.B.I. Cheque No. 604511 09.04.2010 3. Leave Rs. 3,01,869.00 S.B.I. Cheque No. 231509 07.05.2010 Encashment;