PRODYUT KUMAR BANERJEE Vs. JHARKHAND STATE ELECTRICITY BOARD
LAWS(JHAR)-2005-6-48
HIGH COURT OF JHARKHAND
Decided on June 30,2005

Prodyut Kumar Banerjee Appellant
VERSUS
JHARKHAND STATE ELECTRICITY BOARD Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) THIS application has been preferred by the petitioner for direction on the respondents to pay him the retiral benefits to which he is entitled under the law.
(2.) ACCORDING to petitioner, he was in the services of the Jharkhand State Electricity Board (hereinafter referred to be JSEB) and retired on 31st January, 2004 from the post of Electric Section Officer, Electric Supply Area, Dumka Division, Dumka. His grievance is that the respondents have not paid him pension, gratuity, leave encashment, GPF, GSS, etc. to which he is entitled. Further prayer has been made to direct the respondents to release increments to which he is entitled since 1996 and to calculate the benefit on such basis and to pay the arrears on such release of increments.
(3.) COUNSEL for the JSEB, submits that the matter will be looked into if the petitioner approaches the General Managercum -Chief Engineer, Electric Supply Area, Mahuadanga, Dumka.;


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