- (1.) HEARD Mr. M.M. Banerjee, learned counsel for the petitioner and Mr. Ajit Kumar, learned counsel for the respondent -Bihar State Electricity Board, Patna.
(2.) PETITIONER has approached this Court for a direction upon the respondents to release leave encashment amount and the commutation of pension amount forthwith, as the same has not been paid to him. Petitioner superannuated from the service with effect from 31.3.2001 while working as Electrical Executive Engineer at Ranchi. After retirement, he was paid other retiral dues but leave encashment and commutation of pension was not released.
(3.) A counter -affidavit has been filed by the respondent BSEB wherein it is stated that because of some audit objection, the leave encashment and commutation of pension was not sanctioned. Petitioner was asked to submit reply to the show cause on the charges of audit objection under Rule 139 of the Bihar Service Code. A copy of the notice has been annexed as Annexure -B to the counter -affidavit.;