JUDGEMENT
S.J. Mukhopadhaya, J. -
(1.) THE petitioners were in the services of the State Electricity Board. All of them were under the control of the General Manager -cum -Chief Engineer Electric Supply Area, Hazaribagh.
(2.) PETITIONER , Rewa Nayak of W.P. (S) No. 170/03 retired on 30th September 1999 i.e. during the period of Bihar State Electricity Board. His grievance is that the respondents have not finalized his pension and gratuity, nor paid the arrears including the arrears of pension from 30th September 1999 to 20th October, 2000. It is stated that the petitioner is getting provisional pension from Hazaribagh. So far as petitioner, Deo Nandan Ram of W.P. (S) No. 157 of 2003 is concerned, he retired on 28th February, 2001 as Junior Line Man i.e. after re -organization of the State but before constitution of J.S.E.B.. This petitioner has prayed for full pension and gratuity in the revised scale. He has also claimed for G.P.F., leave encashment, G.S.S. and arrears of salary for the period from 1st April, 1997 to 31st October, 2000. This petitioner is also claimed that he is getting provisional pension from Hazaribagh.
(3.) PETITIONER Jagdish Mahato of W.P. (S) No. 396 of 2003 retired on 30th November, 1999 as Junior Line Man from the Office of Electrical Executive Engineer. Supply Division, Hazaribagh. His grievance is that the G.P.F. amount though sanctioned but it has not been paid, nor the pension and gratuity have been fixed in the revised scale. It is stated that the petitioner is getting pension from Hazaribagh.;
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