Aparesh Kumar Singh, J. - (1.) Heard counsel for the parties.
(2.) Petitioner who superannuated from the post of Assistant Electrical Engineer, Electric Supply Sub Division, Loyabad on 31.12.2012, has approached this Court inter-alia for multiple relief (s). i. Refund of amount of 75,350/- said to be illegally recovered as temporary advance paid to him. ii. For the benefits of MACP as 131 similarly situated persons have been granted the same. iii. For appropriate decision in the Inquiry Proceeding pending against him at the verge of retirement. iv. Payment of statutory interest on GPF. v. For sanction of full pension with effect from 01.01.2013 as only provisional pension is being paid @90% vi. For release of one increment due on 01.07.2012. vii. For interest on arrears of salary for certain period from 01.06.2011 to 31.12.2012 amounting to Rs. 8,07,701/-. Petitioner has also claimed interest over all unpaid amounts.
(3.) The Respondent Nigam filed counter affidavit on 23.07.2015, to which rejoinder was also filed by the petitioner. Thereafter, another supplementary affidavit was filed by the Respondent on 01.09.2016 and lastly, supplementary counter affidavit was filed on 25.09.2018, para-4 thereof depicts admissible dues paid to him, which are as under: i. GPF amounting to Rs. 9,25,981.00 vide no. 398414 dated 26.12.2013 ii. Gratuity amounting to Rs. 10,00,000.00 vide cheque no. 756335 dated 10.03.2017 iii. Pension Arrear amounting Rs. 2,95,171.00 vide cheque no. 417928 dated 19.05.2017 iv. The petitioner was not the member of group saving therefore he is not entitled of G.S.S 2. v. Leave encashment to the petitioner has not been paid as yet and it has to be sanctioned and paid from the office of the GM-Cum-CE, Electric Supply Area, Dhanbad.;