PERMOD KOHLI, J. - (1.) LEARNED Counsel appearing for the petitioner has filed I.A. No. 175 of 2005 seeking a direction for payment of the retired dues as in the meanwhile the petitioner has retired from service on 31.07.2004.
(2.) IN view of this Interlocutory application, respondents are liable to release the admitted dues to the petitioner on his retirement. I.A. stands disposed of. W.P. No. 87 of 2004 Petitioner is an employee of the Respondent -Board. It is alleged that there was a dispute with regard to the date of birth of a large number of employees in view of certain aberrations in the service record maintained by the Board.
(3.) BIHAR Rajya Vidyut Mazdoor Union of which, the petitioner is one of the members preferred writ petition being C.W.J.C. No. 290 of 2001 before this Court seeking a direction for examination/verification of their respective date of births. This writ petition came to be disposed of vide order dated 20th of November, 2001, whereby the writ court passed the following directions. (i) The employees of the petitioner -Union against whom the notices (annexure 1 series) have been issued, shall submit their respective documentary evidences in support of their age to respondent No. 4 within two weeks from today. (ii) On receipt of papers respondent No. 4 or other appropriate authority shall examine all the documents that may be furnished by the employees in support of their age and the authority, thereafter shall take a decision in accordance with law. (iii) If the authority will not be satisfied with the documents furnished by the employees, then the authority may ask such employees to undergo medical examination. After medical examination, the authority shall take final decision with regard to the age of the concerned employees and communicate such decision within a week. (iv) If the employees or any of them is/are not satisfied with the decision, that may be taken by the respondent -authority with regard to his/their age, he/they shall be at liberty top move the civil court for determination of age. (v) Till final decision with regard to age of the employees is taken by the respondent -authority in the manner aforesaid, the operation of annexure 1 series shall remain stayed. ;