S.J.MUKHOPADHAYA, J. - (1.) ACCORDING to petitioner, he was in the services of the Jharkhand State Electricity Board (hereinafter referred to be JSEB) and retired on 31st August, 2004 as Skilled Workman from the office of Electrical Executive Engineer, Electric Supply Division, Giridih South.
(2.) AFTER his retirement 'No Dues Certificate ' has been granted by the 5th respondent Electrical Executive Engineer, Electric Supply Division, Giridih South. The 3rd respondent Deputy Director of Accounts, Hazaribagh Electric Supply 'Area, Hazaribagh has also sanctioned a sum of Rs. 1,83,299/ - on account of DCR Gratuity vide order dated 4th December, 2004. The 4th respondent Electrical Superintending Engineer, Electric Supply, Giridih has also sanctioned leave encashment equivalent to 180 days vide order dated 4th January, 2005 and a sum of Rs. 45,811/ - has been sanctioned towards group insurance by the 4th respondent vide order dated 31st January, 2005. The grievance of the petitioner is that in spite of sanction order aforesaid, dues and other benefits have not been paid to him.
(3.) COUNSEL for the JSEB submits that the matter will be looked into if the petitioner approaches the General Manager -cum -Chief Engineer, Hazaribagh Electric Supply Area, Hazaribagh.;