S.J. Mukhopadhaya, J. - (1.) ACCORDING to petitioner he was in the services of the Jharkhand State Electricity Board (hereinafter it shall be referred to as 'JSEB') and retired from the post of Assistant Electrical Engineer, Hazaribagh while posted at Electric Supply Sub -Division, Hazaribagh on 31st December, 2003.
(2.) THE grievance of the petitioner is that the respondents have not paid the following dues : (i) The amount of GPF accumulation of the petitioner along with statutory interest payable under Rule 14(4) of GPF Rules. (ii) Sanction and payment of regular Pension with effect from 1.1.2004 along with 5 per cent interest per annum on delayed payment as per Bihar Pension Rules. (iii) Payment of Gratuity along with 55 interest for delayed payment as per Bihar Pension Rules. (iv) Commutation of Pension. (v) Leave encashment for 240 days unavailed earned leave.
(3.) LEARNED counsel for the JSEB submitted that the matter may be looked into to find out whether the petitioner is entitled for any benefit, if any representation is filed by him. In the facts and circumstances, instead of deciding the case on merit, the case is remitted to the Secretary, Jharkhand State Electricity Board, Ranchi with a copy to the General Manager -cum -Chief Engineer, Electric Supply Area, Hazaribagh. The authorities will look into the matter and decide the claim and if any amount is found payable towards the retiral benefits and other dues the respondents will pay the admitted amount within three months from the date of receipt of representation failing which they will be liable to pay interest at the rate of 5 per cent per annum from the date of retirement till the amount is paid to him. On the other hand, if one or other authority rejects the claim or part thereof will communicate the ground to the petitioner.;