Amareshwar Sahay, J. - (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ application is for direction to the respondent's to make payment of the amount of leave encashment and gratuity, to be calculated on the basis of revised pay scale, which came into effect from 1.1.1996. Further prayer is for a direction to pay and also to fix the family pension on the revised scale of pay. It is stated by the learned counsel for the petitioner that several representations have been filed by the petitioner to make payment of arrears but no, payment has been made till date.
(3.) THE learned counsel for the respondent states that the petitioner may be paid family pension in revised scale of pay but so far the arrears are concerned the Board is not in a position to pay the said amount at present because of non -division of the assets of the two Boards, i.e., JSEB and BSEB.;