Aparesh Kumar Singh, J. - (1.) HEARD learned counsel for the parties. The petitioner is said to have retired on 31st July, 2014 from the post of Store Officer under the respondent -Mineral Area Development Authority, Dhanbad.
(2.) ACCORDING to the petitioner, his post retirement dues and other service dues have not yet been paid despite representations made by him before the respondent -authority of M.A.D.A. vide Annexures -6 to 10. Learned counsel for the respondent -M.A.D.A. submits that if the petitioner approaches the competent authority under the respondent -M.A.D.A. with a fresh representation, his grievances shall be looked into and redressed in accordance with law as per the scheme framed for retired employees.
(3.) HAVING heard learned counsel for the parties, since the matter relates to post retirement dues and other services dues, at this stage, without making any comments upon the claim of the petitioner, the writ petition is disposed of by giving liberty to the petitioner to approach the Managing Director, M.A.D.A., Dhanbad by filing a fresh representation within a period of 3 weeks together with all supporting facts and documents for redressal of his aforesaid grievances. On receipt of such representation, the Managing Director, M.A.D.A., Dhanbad shall consider the same in accordance with law and after verification of the service record of the petitioner pass a reasoned and speaking order within a period of 12 weeks thereafter, which shall also be communicated to the petitioner.;