PRAMATH PATNAIK,J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner, who was appointed on 22.05.1976 on the post of Caretaker cum Clerk, Topchanchi, under the respondent Mineral Area Development Authority, Dhanbad retired on 31.12.2015 from the post of Head Assistant, Water Supply Pramandal, MADA, Dhanbad. The grievance of the petitioner is that post retirement dues such as arrear of DA, interim relief, regional allowance, sixth pay revision, difference in DA, provident fund with interest, group insurance, gratuity, leave encashment etc. and other benefits have not yet been paid to him, though he has made representation before the competent authority of MADA vide Annexure 2 series dated 24.11.2015 and 04.01.2016.
(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.;