D.G.R.PATNAIK, J. - (1.) HEARD counsel for the parties.
(2.) PETITIONER in this writ application has prayed for a direction upon the respondents to re -fix the pension of the petitioner on the basis of the last pay drawn by him and also for a direction to pay him the amount of gratuity, leave salary as well as arrears of pension together with penal interest and further to refund him the amount of Rs. 77,373/ - which was recovered from the gratuity amount of the petitioner. The petitioner was employed under the respondent J.S.E.B. and had retired from service on 31.01.2003 as Head Clerk in the Super Selection Grade from Dumka. His last drawn salary was Rs. 10,345/ -per month on the scale of Rs. 5530 - 11220/ -.
(3.) PRIOR to retirement, the petitioner had submitted all the requisite papers before the concerned authorities of his employer for assessment and calculation of the retiral dues payable to him. When, after retirement, the payment was not forthcoming, he filed a writ application before this Court vide W.P.(S) No. 3632 of 2004. The writ application was disposed of by order dated 09.08.2004 directing the respondent General Manager -cum -Chief Engineer, JSEB to consider the representation of the petitioner and to pay to the petitioner the legally payable amount within a period of four months as stipulated in the order. The petitioner filed his representations one after the other but when no order was passed by the respondents, he filed a contempt application before this Court against the erring officials of the respondents which is still pending.;