S.N.PATHAK,J. - (1.) Petitioner has approached this court with a prayer for a direction to the respondents to pay the arrears as well as current salary and other benefits and further prayer has also been made to pay the retiral benefits due to the petitioner with interest @12% per annum from the due date of actual payment. Factual Matrix:
(2.) Petitioner was appointed in the year 1974 as a clerk at Musabani Anchal in the district of Singhbhum. In May, 1979 petitioner was transferred to Ichagarh Block. In July, 1984 he was again transferred to Jhinkpani circle and thereafter he was transferred to several places including Raj Nagar and other places in the district of Singhbhum. Accordingly the petitioner made representation to the Circle Officer, Jhinkpani and also requested the Respondent No. 7 for making available the service book to the current post of posting but no action was taken. Petitioner superannuated on 31.10.2014. It is specific case of the petitioner that due to nonavailability of the service book the petitioner did not get benefits of 6th Pay Revision Committee and other benefits and at present petitioner was getting lowest scale of the clerk. Besides that the petitioner has not been paid the arrears of salary neither the retiral benefits. The petitioner approached the respondent-authorities and filed several representations but no heed was paid. It was only when a direction was given by this Hon'ble Court, the respondents have paid the arrears of salary to the petitioner. Now the only grievance of the petitioner is regarding the retiral benefits as such not a single penny has been paid in the heads of retiral benefits and as such this writ petition has been filed.
(3.) Mrs. Gouri Debi, the learned counsel appearing for the petitioner submits that though the arrears of the salary was paid to the petitioner after order of this court, still the retiral benefits has not been extended to the petitioner who retired on 30.10.2014. The learned counsel submits that retiral benefits is the right of the petitioner, yet he is made to suffer at the hands of the respondents and he is running from pillar to post to get his retiral dues.;