- (1.) Petitioner inter-alia has prayed for following reliefs: "(a) For direction upon the respondents to pay retiral dues and arrears of salary on account of Wage Revision w.e.f. 01.01.1997 and difference of Leave Encashment w.e.f. 01.01.1997 to 05.02.2002 accrued due to Wage Revision and also difference of leave encashment from 01.01.1992 to 31.12.1996 with interest @ 18% per annum and cost. (b) For quashing the part of Demand Notice No. 11.79K-10 (1500 stf) dated 07.02.2004 by which House Rent @ Rs. 3/sft/month for the period from 06.05.2002 to 31.1.2004 had been recovered. (c) For payment of interest on Provident Fund accruable on the amount of Wage arrear from 01.01.1997 to 05.02.2002. (d) For payment of LTC for the block year 2000-2001 and 2002-2003 (e) For payment of T.A. From 10.7.1992 to 8.12.1995."
(2.) It has been submitted on behalf of petitioner that he had joined his service in Hindustan Steel Limited in the year 1963 and on restructuring of Hindustan Steel Limited the services of the petitioner was transferred to MECON in the year 1977. Petitioner was posted at the Head Office, Ranchi as Senior Manager (Personnel) and he retired on 5.2.2002 on attaining the age of superannuation of 58 years. It has further been submitted that consequent upon direction of Ministry of Steel, Government of India the management vide order dated 27th August, 2002 implemented the revision of scales of pay and Dearness Allowance of Executives of MECON w.e.f. 01.01.1997(Annexure 2 to the writ petition). The petitioner although retired form his services on 5.2.2002 but did not get full amount of retiral benefits nor did he get the benefits of revised scale of pay as had been granted, released and paid to other similarly situated employees of MECON Limited.
(3.) It has further been submitted that the company had paid the arrear of revised salary for the period from 1.1.1997 to 31.12.2002 to regular employees on 21.10.2008 whereas the petitioner although had been paid some amount on ad hoc basis but, the amount had not been paid in its entirety. It has further been submitted that the petitioner vacated the quarter on 31.1.2004 by giving undertaking to this Court in W.P.(C) No. 6723 of 2003 that penal rent @ Rs. 6/- per Sq.ft. Per month may not be charged rather, request had been made only to charge the standard rent but contrary to the above undertaking the standard house rent and also meter rent had been taken.;