- (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ application is for the following reliefs: - (a) Entire Retiral dues, except G.S.S. (b) Interest or delayed payment G.S.S. as per scheme. (c) Arrears of pay revision from 1.4.97 to Oct., 2000 (Minus Rs.5,000/ -). (d) Overtime dues for the period 1996 to 31.3.03 and April, 2002 to 31.1.03. (e) Salary of leave period i.e. 21.2.99 to 7.9.99. (f) House rent, since February, 1999 to retirement. (g) Advance T.A. and other transfer benefit dues as sanctioned vide Memo. no. 580 dated 1.9.99. (h) Two increments not paid due to non -payment of leave salary. In view of the averments made in the writ application and the prayer of the petitioner I direct the petitioner to file a fresh representation before the respondent no.5 -General Manager -cum -Chief Engineer, Transmission Zone, Doranda, Ranchi stating in detail about his claim alongwith all the supporting documents, if any, within a period of two weeks from today. If such a representation is filed by the petitioner within the time specified above, the respondent no. 5, General Manager -cum -Chief Engineer, Transmission Zone, Doranda, Ranchi shall look into the matter and decide the claim of the petitioner within a period of four weeks thereafter. It is made clear that if it is found that the claim of the petitioner is genuine, the admitted dues should be paid to the petitioner.
(3.) WITH the aforesaid observation and direction this application stands disposed of.;