- (1.) HEARD the leaned counsel for the parties.
(2.) THE petitioner in this writ petition has prayed for a direction to the respondents to pay the retiral benefits including pension, gratuity, provident fund amount, leave encashment and group insurance as also arrears of salary payable to the petitioner who has superannuated from service on 31.12.2003. The petitioner was initially appointed in the Patna Electric Supply Undertaking. During the period of his service, he was transferred to several places and finally retired from service on 31.12.2003. As per the petitioner's claim, in the year 1994, a departmental proceeding was initiated against him which was finally disposed of on 24.6.1996 imposing a miner penalty on him. By order dated 24.6.1996, the petitioner was transferred to Ranchi Area Electricity Board whereafter he was transferred to Khunti where he submitted his joining on 1.12.1999, but his joining was not accepted by the superior officer nor was the petitioner paid his salary for the period he was not allowed to join his duty. His representation before his superior in office failed to yield any positive response.
(3.) NO counter affidavit has been filed on behalf of the respondent Jharkhand State Electricity Board. However, from annexures filed by the petitioner, it appears that though the petitioner was initially appointed under the Patna Electric Supply Undertaking, he retired from service under the JSEB in 2003. Prima facie, it appears that the petitioner is entitled to his retiral benefits including arrears of salary, which have not been paid to him. Furthermore the representation filed by the petitioner has not been disposed of.;