BALESHWAR Vs. JHARKHAND STATE ELECTRICITY BOARD THROUGH ITS CHAIRMAN
LAWS(JHAR)-2005-9-73
HIGH COURT OF JHARKHAND
Decided on September 30,2005

BALESHWAR Appellant
VERSUS
JHARKHAND STATE ELECTRICITY BOARD THROUGH ITS CHAIRMAN Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, A.C.J. - (1.) THIS writ petition has been preferred by the petitioner for direction upon the respondents to pay him the retiral benefits such as CPF, amounting to Rs. 6,37,829/ -, gratuity amounting to Rs. 3,21,992/ - and leave encashment amounting to Rs. 65,204/ -.
(2.) ACCORDING to the petitioner, he superannuated from the services of Jharkhand State Electricity Board (hereinafter referred to as the JSEB) on 30th April, 2004 as Head Lineman, Ramgarh. The grievance of the petitioner is that though the respondents have sanctioned CPF amount vide Office Order No. 209 dated 16th November, 2004, gratuity amount sanctioned vide Memo No. 2480 dated 8.11.2004 and leave encashment amount sanctioned vide Office Order No. 157 dated 20th August, 2004 but the amount has not yet been paid to him.
(3.) COUNSEL appearing on behalf of the JSEB submitted that the matter will be looked into and appropriate step will be taken in accordance with law.;


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