Jharkhand High Court
Bedami Lal Begin (Badge No. 06 vs Mineral Area Development Autho on 8 October, 2012
Author: Alok Singh
Bench: Alok Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 3169 of 2012
Bedami Lal Begin (Badge No. 06) ... ... ... Petitioner
Versus
1. Mineral Area Development Authority through its
ChairmancumManaging Director, Dhanbad
2. Secretary, Mineral Area Development Authority, Dhanbad
3. Accounts Officer, Mineral Area Development Authority, Dhanbad
4. Chief Medical Officer, Mineral Area Development
Authority, Dhanbad ... ... ... Respondents
CORAM: HON'BLE MR. JUSTICE ALOK SINGH
For the Petitioner : Mr. Rohit Roy, Advocate
For the Respondents : Mr. Bhawesh Kumar, Advocate
06/08.10.2012Petitioner is claiming post retiral benefits from the respondents, which is reported pending.
Learned counsel for the respondents submits that let petitioner move a representation giving details of the outstanding dues within 30 days. A decision thereon shall be taken within 60 days thereafter. The amount found due shall be paid to the petitioner soon thereafter.
Present petition stands disposed of in the light of the statement made by learned counsel for the respondents.
(Alok Singh, J.) Manish