- (1.) Heard learned counsel for the parties.
(2.) The petitioner is said to have retired on 30th June, 2011, while working as Male Sweeper under Mineral Area Development Authority, Dhanbad.
(3.) According to the petitioner, the post retirement dues such as provident fund, arrear of salary, interest of C.P.F, group insurance with interest, gratuity, leave encashment, differences of D.A of 50%, differences of sixth pay revision, D.A, Regional Allowances, interim relief, benefit of ACP, differences of Central Pay Revision, arrear of differences of time bound promotion 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.;