Aparesh Kumar Singh, J. - (1.) Heard counsel for the parties.
(2.) The present writ application was filed seeking direction upon the respondents Bokaro Steel Limited to pay the gratuity amount of the petitioner after his retirement on 31st May 2010 from the post of Senior Assistant in Accounts Department under the respondents. He has also made a prayer to allow him to retain the official quarter on rental basis after his retirement.
(3.) It is alleged by the petitioner that the respondents have sought to realise penal rent of Rs. 3,200/- per month after ten month of such retention which was charged @ Rs. 1,800/- per month from the petitioner. According to the petitioner, a notice has been issued upon him on 16th December 2013 directing him to vacate the quarter, failing which coercive steps would be taken.;