PRAMATH PATNAIK,J. - (1.) In the instant writ application, the petitioner, who is a retired employee of Jharkhand State Food and Civil Supplies Corporation has sought for direction upon the respondents to make payment of entire retiral benefits and other arrears of service dues including arrears of salary under 5th and 6th pay revision.
(2.) As per the averments made in the counter affidavit filed by respondent no. 3 on 3.12.2016, it appears that cheque against payment of gratuity and earned leave has been prepared and is lying in the office of respondents, as per Annexure B to the Counter affidavit and petitioner has been informed regarding the same.
(3.) So far as other claim of pension, gratuity and other post retiral benefits are concerned, learned counsel for the respondent-Jharkhand State Food and Civil Supplies Corporation submitted that it has come to existence on 01.02.2011, hence, liability to make payment prior to creation of Jharkhand State Food and Civil Supply Corporation Ltd, cannot be fastened upon it. Furthermore, the State of Jharkhand has not issued any order regarding the grant of 6th pay revision of the employees of corporation, hence, the same cannot be extended to the petitioner at this Stage.;