Rakesh Ranjan Prasad, J. - (1.) Heard learned Counsel appearing for the petitioner and learned Counsel appearing for the respondents.
(2.) Learned Counsel appearing for the petitioner submits that while the petitioner was working as In-charge, Medical Officer at Additional Primary Heath Centre, Pun-didiri, Tamar, Ranchi, retired from service on 31.12.2003 and then he was paid provisional pension and also gratuity but still pension has not been finally fixed, as a result of which, 10% amount to be paid on account of arrears of pension and also the gratuity has not been given, though the petitioner represented the matter before the concerned authority in the year 2006 itself.
(3.) Learned Counsel appearing for the petitioner further submits that the respondent has without any authority deducted Rs. 5,000/- towards leave encashment dues which needs to be paid to the petitioner.;