Jharkhand High Court
Sahdeo Tiwary vs Jharkhand State Electricity Board & Ors on 17 February, 2021
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 5327 of 2013
Sahdeo Tiwary ..... Petitioner
Versus
Jharkhand State Electricity Board & Ors.
..... Respondents
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner : Mr. A.K.Jha, Advocate For the JSEB : Mr. O.P.Tiwari, Advocate
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12/Dated: 17th February, 2021 Heard through V.C.
2. The instant writ application has been preferred by the petitioner for payment of admitted dues of overtime wages of the petitioner amounting to Rs.1,05,445.72/- which has not been paid and also for payment of interest on his P.F amount from September, 2008 to April, 20133 as per Rule 14 (4) of the G.P.F Rules.
3. Mr. O.P.Tiwari, learned counsel for the respondent- Board referred to paragraph no. 5 of the counter-affidavit and submits that petitioner has been paid G.P.F amount amounting of Rs. 5,82151.00/- including the interest till the date of retirement. He further submits that so far as the prayer of the petitioner with respect to non-payment of dues of overtime wages is concerned, the petitioner has knocked the door after a long time. In this regard he refers the order dated 31.08.2010 passed in L.P.A. No. 172 of 2010.
4. Replying to the aforesaid contention, learned counsel for the petitioner refers to order dated 12.02.2009 and submits that it is only vide letter dated 12.02.2009, every General Manager cum Junior Engineer were directed to ask for applications from the concerned employees and submit the same to the Secretary JSEB so that the payment of overtime wages can be made to the claimants.
5. Mr. O.P.Tiwari, learned counsel for the respondent- Board is directed to file a specific affidavit whether any action has been initiated pursuant to the letter dated 12.02.2009 in connection with this petitioner or not.
6. Put up this case on 15.03.2021.
(Deepak Roshan, J.) Amardeep/