N.N.TIWARI,J. - (1.) IN this writ application the petitioner has sought a direction on the respondents to pay his retiral/service dues such as amounts of pension in the revised scale including its arrears, full gratuity in the admitted revised scale, full G.P.F. with statutory interest, group saving scheme, leave encashment, benefit of the scale of the Super Selection Grade granted to the petitioner w.e.f. 11.6.1992, arrears of difference of salary payable on pay revision w.e.f. 1.4.1997, benefit of promotion from the post of J.E.E. to A.E.E. w.e.f. 29.5.2004 and other admissible benefits with interest. It has been stated that the petitioner retired on 30.6.2004 from the post of Additional Assistant Electrical Engineer from the Electrical Supply Division, Simdega but till date the petitioner has not been paid his said retiral/service dues which were payable to him. The petitioner made several requests and filed representations before the departmental authorities, but no order has been passed on his representation.
(2.) LEARNED counsel appearing on behalf of the respondents submitted that if the petitioner's representation is still pending, the same shall be considered and appropriate order shall be passed and if the petitioner is found entitled for the benefits claimed by him, the same shall be paid to him. Considering the said submissions made by the learned counsel for the parties, this writ application is disposed of with a direction to the General Managercum -Chief Engineer, Electric Supply Area, Ranchi 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 get one or the other benefit(s), monetary benefit(s) must be paid to him alongwith the statutory interest within a period of six weeks thereafter. If the amount(s) found payable is/are not paid to the petitioner within the said period, he shall be entitled to get interest @ 10% per annum in addition to the statutory interest payable on delayed payment of such dues.;