- (1.) Heard learned counsel for the parties.
(2.) The petitioner is said to have retired on 30th September, 2012, while working as Researcher under Mineral Area Development Authority, Dhanbad.
(3.) According to the petitioner, the post retirement dues such as provident fund along with interest, interest of group insurance, leave encashment, gratuity, DA, difference of sixth pay revision, interim relief, regional allowance, arrear of second time bound promotion benefit since after the completion of 24 years of his service to till retirement and other retiral benefits have not been paid as yet, though he has made representation before the Respondents M.A.D.A. vide Annexure 1.;