@JUDGMENTTAG-ORDER
Amreshwar Sahay, J.@mdashHeard the parties.
2. It appears that the petitioner, earlier moved this Court in WP (S) No. 1531 of 2001 for a direction to the respondents to pay his arrears of pay for six months, difference of new pay scale from 1.4.1997 to 28.2.1998, gratuity and leave encashment etc. The said writ application was disposed of by this Court by order dated 18.3.2004 giving two months time to the respondents to consider the matter and pass an appropriate order.
3. In the present application, the grievance of the petitioner is that though he has been paid his provident fund amount i.e. Rs. 5,78,509/- but he has not been paid the statutory interest on the provident fund amount and also he has not been given the benefit of one per cent for not taking any advance during his service period. It appears that after receipt of the same provident fund amount, the petitioner did not point it out to the authority concerned about the aforesaid claim.
4. Accordingly, this application is being disposed of with a direction to the petitioner to file a representation before the authority concerned stating in detail about his claim alongwith all supporting documents, if any, within a period of two weeks. If such a representation is filed by the petitioner, the same may be disposed of by the concerned authority within a period of four-weeks from the date of filing of such representation. It is made clear that if the claim of the petitioner is found to be genuine, the authority concerned shall pass necessary order regarding the payment of the aforesaid amount to the petitioner within two weeks- from the date of filing of such representation.
5. With the above direction this application stands disposed of.
