S.J.MUKHOPADHAYA, J. - (1.) THIS writ petition has been preferred by the petitioner for direction upon the Respondents to pay him the retiral benefits, such as, Pension; Gratuity; Leave Encashment; amount on commutation of Pension; GPF; GSS. Further prayer has been made to direct the respondents to pay him salary for the period from 21st March, 2003 to 31st January, 2004; arrear of annual increments for the period from July, 1997 to January 2004, and to pay him the arrears of pay on revision, as per the guidelines issued by the Jharkhand State Electricity Board (hereinafter referred to as the JSEB.)
(2.) ACCORDING to the petitioner, he was in the services of the Bihar State Electricity Board (hereinafter referred to as the BSEB) and his services were placed under the JSEB vide order, contained in letter No. 217, dated 10th March, 2003. Thereafter, he joined the JSEB and subsequently retired from the post of Controller on 31st January, 2004 while he was working in the Head Office. It appears that after transfer of the petitioner, his joining was not accepted, so he had to move before this Court by filing writ petition WP (S) No. 5455 of 2003 which was disposed of on 19th December, 2003 with direction to JSEB to take appropriate steps.
(3.) LEARNED counsel for the petitioner submits that though the respondents subsequently accepted the joining from retrospective date, but salary of the earlier period was not paid.;