PRAMATH PATNAIK,J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner, who was appointed on 13.10.1974 on the post of Khalasi, Water Supply Upper Division, Kusunda, under the respondent Mineral Area Development Authority, Dhanbad retired on 31.10.2015. The grievance of the petitioner is that post retirement dues such as Provident fund with contributory benefits, gratuity, leave encashment, group insurance, dearness allowance, benefits of 6th pay revision etc. and other benefits have not yet been paid to him, though he has made representation before the competent authority of MADA vide Annexures -2 & 3 dated 05.11.2015 and 28.01.2016 respectively.
(3.) Learned counsel for the petitioner submits that since the representations of the petitioner did not evoke any response, the petitioner being constrained has approached this Court under Article 226 of the Constitution of India, for redressal of his grievances.;