- (1.) The petitioner has approached this Court seeking a direction upon the respondents for payment of retiral dues, including arrears of pension. The brief facts of the case are that, the petitioner was appointed as Chaukidar (Class IV) in the Food, Supply and Commerce Department, Government of Bihar on 2.5.1967. On 1.10.1973, the petitioner was sent on deputation in the Bihar State Food and Civil Supplies Corporation and he was posted at Dumka. The petitioner superannuated from service w.e.f. 31.7.1991. Although, another similarly situated person namely, Sonelal Poddar, who retired from the post of Godown Operator in the Corporation, was granted the benefit of pension and other retiral benefits however, the petitioner was denied the benefit of pension and therefore, he has approached this Court by filing the present writ petition.
(2.) A counter affidavit has been filed on behalf of the State of Jharkhand in which it has been stated that, since the said Sonelal Poddar, Ram Chandra Ramani and Samir Rai had completed more than 10 years of service, they were entitled for grant of pension and accordingly, they were granted the benefit of pension.
(3.) The respondent No. 9 namely, the Bihar State Food and Civil Supplies Corporation, Dumka has filed a counter affidavit stating as under:-- 10. That, with regard to para-5 it is stated and submitted that after the retirement the petitioner has been paid the following amounts towards the retirement benefits:-- transferred to Sri Mahto's S.B.I. Account No. 22657 at Dumka vide memo No. 6589 dated 18.7.1992. That the above amounts have been received by the petitioner, for which he has granted receipts.;