- (1.) Heard learned counsel for the petitioner and the learned counsel for the respondent Jharkhand State Electricity Board.
(2.) The petitioner was an employee in the Jharkhand State Electricity Board (hereinafter referred to as 'JSEB') and was posted as an Assistant Controller, Transmission Sub -Divison, Goilkera Grid, within the district of East -Singhbhum, from where the petitioner has since retired from service. Overtime work was taken from the petitioner from time to time, for which the payment was not being made to the petitioner. The details of the period of overtime, as claimed to have worked, but not paid, is given in Annexure -1 to the writ application.
(3.) The petitioner earlier moved this Court in W.P.(S) No. 969 of 2004, which was disposed of by order dated 24.02.2004, as contained in Annexur -2 to the writ application, whereby the petitioner was directed to give a representation before the General Manager -cum -Chief Engineer, Transmission Zone -1, JSEB, Ranchi, making his claim for the overtime bills, who was directed to settle the dues of the petitioner if found entitled. Pursuant to the said direction of this Court, the order was passed on 10.01.2006, whereby a sum of Rs.49,402.92/ - was sanctioned towards some overtime dues. According to the petitioner, all his dues were not cleared by the said order, as the petitioner claimed to have worked overtime for 3,456 hours, for which he was entitled to the amount of Rs.4,56,683.68/ -.;