- (1.) This petition has been filed by the petitioner for seeking the relief to direct the respondents to revise and fix the pension of the petitioner in scale of Rs.1320 to 2040/- and pay the consequential monetary benefits from the date of grant of senior selection grade and also to dispose of the representation. He further prayed to direct the respondents to pay the G.P.F. amount to the petitioner with statutory interest.
(2.) In paragraph 11 and 12 to the counter affidavit, which reads as under: "That it will not be out of place to state here that the petitioner has already been paid G.P.F. amount of Rs.1,49,398/- by the order of the District Provident Fund Officer, Chaibasa order No.1194 dated 19.1.2000. That in view of the facts stated herein above, it is evident that as per direction given by the Hon'ble Patna High Court, the petitioner has been given scale of Rs.1320-2040/-, amount which was deducted earlier has been paid to the petitioner; Bill for payment of difference of earn leave amount has already been sent to the Treasury and the same is likely to be paid within a week. Not only that, for fixation of final pension and gratuity, request has already been to the Accountant General, Jharkhand, which is awaited."
(3.) In view of the above, the petitioner's grievance has been redressed and the petitioner has no more grievances in view of the statement made in the counter affidavit.;