- (1.) The petitioner is said to have retired on 31st December, 2013, while working as "Shodhak", Chandankiyari Anchal, Mineral Area Development Authority, Dhanbad.
(2.) 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. 1.1.1996, benefits of A.C.P. etc. as well as other legitimate dues have not been paid as yet, though he has made representation before the RespondentsM.A.D.A. vide Annexures2 and 3.
(3.) Learned counsel for the RespondentsM.A.D.A submits that if the petitioner approaches the competent authority i.e. Managing Director, M.A.D.A., Dhanbad, respondent no.2 with fresh representation for redressal of his aforesaid grievances the same shall be considered in accordance with law as also the Scheme framed for retired employees of M.A.D.A .;