Jharkhand High Court
Rameshwar Vishwakarma vs J.S.E.B. Through Its Secretary And Ors. on 30 June, 2005
Equivalent citations: [2005(4)JCR72(JHR)], 2006 (1) AIR JHAR R 707, (2005) 4 JLJR 526 (2005) 4 JCR 72 (JHA), (2005) 4 JCR 72 (JHA)
Author: S.J. Mukhopadhaya
Bench: S.J. Mukhopadhaya
ORDER S.J. Mukhopadhaya, J.
1. According to petitioner, he was in the services of the Jharkhand State Electricity Board (hereinafter referred to be JSEB) and retired on 31st August, 2004 as Skilled Workman from the office of Electrical Executive Engineer, Electric Supply Division, Giridih South.
2. After his retirement 'No Dues Certificate' has been granted by the 5th respondent Electrical Executive Engineer, Electric Supply Division, Giridih South. The 3rd respondent Deputy Director of Accounts, Hazaribagh Electric Supply 'Area, Hazaribagh has also sanctioned a sum of Rs. 1,83,299/- on account of DCR Gratuity vide order dated 4th December, 2004. The 4th respondent Electrical Superintending Engineer, Electric Supply, Giridih has also sanctioned leave encashment equivalent to 180 days vide order dated 4th January, 2005 and a sum of Rs. 45,811/- has been sanctioned towards group insurance by the 4th respondent vide order dated 31st January, 2005.
3. The grievance of the petitioner is that in spite of sanction order aforesaid, dues and other benefits have not been paid to him.
4. Counsel for the JSEB submits that the matter will be looked into if the petitioner approaches the General Manager-cum-Chief Engineer, Hazaribagh Electric Supply Area, Hazaribagh.
5. In the facts and circumstances instead of deciding the claim on merit, the case is remitted with liberty to petitioner to approach the General Manager-cum-Chief Engineer, Hazaribagh Electric Supply Area, Hazaribagh who, in his turn, will determine the claim. If any amount is found payable towards retiral benefits, the respondents will pay the admitted dues to the petitioner within a period of three months from the date of receipt of representation, failing which they will be liable to pay interest @ 5% per annum on admitted retiral benefits from the date of retirement till the amount is paid.
6. On the other hand, if the authority, disputes any claim or part thereof, will communicate the grounds to the petitioner.
7. The writ petition stands proposed of with aforesaid observations and directions.