(1.) Heard.
(2.) By this writ petition filed under Article 226 of the Constitution of India, petitioner prays for a direction commanding respondents to pay gratuity and pension in respect of his son who died in service while he was working as an employee of the respondents.
(3.) Petitioners son namely Sanjay Kumar Mishra was serving as lecturer in Government Higher Secondary School, Raigarh. He died in harness. The grievance of the petitioner is that he is the noininee and he has not been paid the gratuity and pension.