UPENDRA KUMAR Vs. BIHAR STATE HOUSING BOARD

LAWS(JHAR)-2008-11-90

HIGH COURT OF JHARKHAND

Decided on November 27,2008

UPENDRA KUMAR Appellant

VERSUS

BIHAR STATE HOUSING BOARD Respondents

JUDGEMENT

- (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the Respondent. Learned counsel appearing for the petitioner submits that the petitioner, who was working as Assistant Electric Mechanic, Electric Division, Ranchi, an establishment of Housing Board, got retired on 31.08.2003, but till date, no retiral dues such as Gratuity, Leave Encashment, Group Insurance etc. has been paid and even final fixation of pension has not been made and that apart, the petitioner is also entitled to time bound promotion and for the said claim the petitioner had made representation before the authority at several occasions but nothing has been done in this regard. In view of the facts and circumstances, this writ application is disposed of with a direction to the petitioner to file a fresh representation before the Respondent No. 3 -Managing Director, Jharkhand State Housing Board, relating to the payment of retiral dues, which the petitioner is entitled to, along with a copy of this order within a period of three weeks and the Respondent no. 3 -Managing Director, Jharkhand State Housing Board, on receiving the same, shall be taking decision in the matter of the payment of retiral dues along with statutory interest, if any, within a period of six weeks. With this direction/observation, this writ application is disposed of.;

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