- (1.) HEARD , learned counsel for the petitioner as well as learned counsel for the Jharkhand State Electricity Board.
(2.) THIS writ petition has been preferred by the petitioner for seeking appropriate direction upon the respondents for the following reliefs: - (i) Group Saving Scheme (G.S.S.) (ii) Gratuity. (iii) General Provident Fund (G.P.F.) amount with upto date statutory interest. (iv) Leave encashment. (v) Fixation of pension, which has not been fixed till date where as the petitioner was superannuated on 31.10.2009 and all other admissible amount for which the petitioner is legally entitled with interest of 18% within time fixed by this Hon'ble Court. It is submitted by learned counsel for the petitioner that petitioner had retired from service on 31.10.2009 from the post of Clerk -cum -Typist while working in the office of Electric Supply Sub -Division, Mihijam, District -Jamtara. It is further submitted that despite representation has been filed by the petitioner before the respondent, no post retiral dues has been paid to him and compelling him to move before this Court by the instant writ petition.
(3.) RESPONDENTS have filed their counter affidavit, in which they have stated that 90 % provisional pension has already been paid to the petitioner. However, they submitted that the final pension, gratuity and arrear accruable on the implementation of 6th Pay Revision are being processed for being paid shortly to the petitioner. The petitioner has also sought interest upon the GPF amount, which has already been paid to him.;