N.N. Tiwari, J. - (1.) The petitioner has prayed for a direction on the respondents to pay the death-cum-retiral benefits of his deceased father, including the amounts of G.P.F., G.S.S., gratuity, leave encashment and arrears of salary payable to his father late Baliram Singh from 1.4.1997 to 31.10.2000 with interest and also to appoint the petitioner on compassionate ground. The petitioner himself is the adopted son of late Baliram Singh, who was a unskilled khalasi, posted at Electrical Supply Sub-Division, Gomo where he died on 13.6.2002. After his death, the petitioner is entitled to get the said retiral benefits and also the compassionate appointment in accordance with rules of the Board but neither the said retiral benefits have been paid nor any order has been issued for his compassionate appointment in spite of his several requests and representations.
(2.) Learned counsel for the respondents submitted that the petitioner is an adopted son and that his claim is still under consideration. The petitioner has rushed to this Court without waiting for the decision of the competent authority. It has been stated that the respondent No. 2 is competent to decide the petitioner's claim.
(3.) Without going into the merit of the petitioner's claim and in view of the submissions made by the learned counsel for the parties, this writ petition is disposed of with a direction to the General Manager-cum-Chief Engineer, Electric Supply Area. Dhanbad to look into the petitioner's claim and pass an appropriate order, in accordance with law within a period of six weeks from the date of receipt/production of a copy of this order.;