- (1.) THE grievance of the petitioner is that the respondents have not paid either provisional pension or final pension to him even after lapse of more than four years from the date of his retirement on 31st January, 2009.
(2.) IT has been submitted that the petitioner retired on attaining the age of superannuation on 31st January, 2009 from the post of Dy.S.P., Vigilance Department, Government of Jharkhand. Certain service dues have also not been paid to the petitioner, such as the benefit of Modified Assured Career Progression (MACP). It has been further submitted that the petitioner had completed all the formalities and submitted pension papers etc. immediately after his retirement. The departmental authorities had assured payment of his retiral dues, including pension and gratuity, without delay and had informed that required orders and papers have been forwarded to the office of the Accountant General for that purpose. But the office of the Accountant General informed that certain descriptions and papers are still wanting. The petitioner's fate is hanging in balance between the said two officials. The petitioner has not been even given provisional pension till date and he has been kept in dilemma. The petitioner has been facing severe hardship due to nonpayment of pension and other dues.
(3.) LEARNED J.C. to A.G. appearing on behalf of the respondents submitted that steps have been taken on behalf of the State respondents and the required orders and documents have been sent to the office of the Accountant General.;