Amareshwar Sahay, J.@mdashHeard.
2. The prayer of the petitioner in this application is for directing the respondent s to pay the retiral dues by way of full pension, leave encashment amount and refund of Rs. 25061/- (twenty five thousand and sixty one only), which according to the petitioner was illegally deducted from his pensionary benefit. Further prayer of the petitioner is to direct the respondent to consider and promotion to the post of U.D. Assistant w.e.f. 1.4.1974, to the post of Jr. Selection Grade w.e.f. 1.4.1981 and Super Selection Grade w.e.f. 1.5.1986 and Senior Selection Grade w.e.f. 1.9.1992.
3. The case of the petitioner, as it appears that without any notice or proceeding, the amount of Rs. 25061/- (twenty five thousand and sixty one only) was wrongly deducted from his pensionary benefit, by the authority concerned and the petitioner has been denied his claim for promotion without any reason.
4. Mr. Ram Kishore Prasad, learned Counsel for the petitioner submitted that the Authority should determine the claim of the petitioner for that he is ready to file afresh representation, stating in detail about his claims.
5. In this view of the matter, this application is being disposed of with a liberty to the petitioner to file representation, stating in detail about all his claims to the Deputy Commissioner, Latehar and if such a representation is filed by the petitioner. I he Deputy Commissioner, Latehar, shall determine the claim of the petitioner one way or other way and shall pass appropriate order, in accordance with law within a period of three months from the date of filing of such representation.
6. It is made clear that I have not gone into the merit of the claim of the petitioner.
7. With the above observation and direction, this application is disposed of.
