- (1.) PURSUANT to the order dated -31.07.2009, the Regional Commissioner, Coal Mines Provident Fund Region II, Ranchi (Respondent No. 5) is physically present in Court today and counter affidavit has also been filed on his behalf.
(2.) HEARD the parties. Petitioner in this writ application has prayed for a direction upon the Respondent -C.C.L. to count the petitioner's services since 01.02.1968 to 31.07.1973 for computing as qualifying service period for the purpose of payment of gratuity and also for a direction to pay him his Gratuity accordingly. A further prayer has also been made for a direction upon the Respondents to pay the arrears of pension as well as the current pension alongwith the statutory interest, on the basis of the fact that petitioner's date of superannuation is 31.10.2004 but pension is not being paid to him.
(3.) COUNTER affidavit has been filed on behalf of the Respondent -C.C.L.;