- (1.) Heard learned counsel for the parties.
(2.) The petitioner is said to have retired on 31st March, 2013, while working as Sanitary Inspector, Mahuda Circle, Mineral Area Development Authority, Dhanbad.
(3.) According to the petitioner, the post retirement dues such as provident fund with contributory benefits, gratuity, leave encashment, group insurance, dearness allowances, benefits of 6th Pay revision w.e.f. 1.1.2006, benefits of A.C.P. have not been paid as yet, though he has made representation before the Respondents M.A.D.A. vide Annexure 2 Series.;