N.N. Tiwari, J. - (1.) - The petitioner has prayed for a direction on the respondent-Board to pay all the retiral dues Including the amount of G.P.F.. Gratuity, leave encasement and other admissible benefits and also the commuted pension. The petitioner retired from the post of Accounts Assistant, Transmission Circle, Ranch on 31.3.2005. After his retirement, the petitioner was entitled to get his entire retiral dues, but still the amounts of G.P.F.. Gratuity and leave encashment have not been paid to the petitioner. It has been stated that the amount of leave encashment has been sanctioned far back on 23.6.2005 by Annexure 2. The amount of D.C.R. Gratuity was also sanctioned by Memo No. 200 dated 28.4.2006. But despite the same the said amounts of retirement dues have not been paid to the petitioner. Petitioner is an old man and he has been running from place to place, but the petitioner has not been paid the amount inspite of his several requests and representations.
(2.) Learned counsel, appearing on behalf of the respondents, submitted that some retiral dues have already been paid to the petitioner and some dues have already been sanctioned and the same are in process of payment and the same will be paid to the petitioner and if the petitioner's representation is pending, the same shall be considered and appropriate order shall be passed.
(3.) Considering the submissions made by the learned counsel, this writ petition is disposed of with a direction to the respondent No. 4 to consider the petitioner's claim and pass appropriate order in accordance with law within a period of six weeks from the date of receipt/production of a copy of this order. If the petitioner is found entitled to one or the other dues, claimed by him, monetary benefit(s) must be paid to the petitioner within a period of six weeks, thereafter. If the respondents dispute/deny any claim of the petitioner, they shall pass a reasoned order and communicate the same to the petitioner within the said period. If the amount(s), found payable to the petitioner, is/are not paid within the said period, the petitioner shall be entitled to get interest at the rate of 10% per annum in addition to the statutory interest payable on delayed payment of such dues. Petition disposed of. ;