Alok Singh, J. - (1.) LEARNED counsel appearing for the Respondents submits that an amount of Rs. 4,54,211/ - has already been paid to the petitioner. He further submits that a cheque of Rs. 2,28,476/ - shall be issued to the petitioner on 30th November, 2012. Petitioner can collect the cheque of Rs. 2,28,476/ - on 30th November, 2012 from the office of Respondent No. 5. He further submits that the outstanding amount of Rs. 4,64,967/ - may be permitted to be paid to the petitioner in installments, considering the poor financial condition of the Authority. Learned counsel for the Respondents further submits that the petitioner may file representation, claiming the benefits of ACP and 5th Pay Revision, within 30 days and appropriate decision shall be taken thereon preferably within ninety days thereafter, in accordance with law.
(2.) UNDISPUTEDLY , petitioner stood retired on 31.01.2007 from the post of Assistant Analyst, Mineral Area Development Authority, Dhanbad and the petitioner is being deprived of his legitimate dues, for no fault of him. Present writ petition stands disposed of with the direction that the cheque of Rs. 2,28,476/ - shall be handed over to the petitioner by Respondent No. 5 on 30th November, 2012 and the balance amount of Rs. 4,64,967/ - shall be paid to the petitioner within six months. However, for the delayed payment, petitioner shall also be paid interest at the rate of 10% per annum from today, till the payment of Rs. 4,64,967/ - is made to the petitioner. Petitioner may file his representation, claiming the benefits of ACP and 5th Pay Revision, within 30 days and decision shall be taken thereon within ninety days thereafter. Monetary benefit, if found payable to the petitioner, shall be paid to him within five months thereafter.;