S. C. Agrawal, J. - (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) Anirudh Pandey, the appellant herein, was employed with the Bihar State Road Transport Corporation, respondent No.1 (hereinafter referred to as 'the Corporation'). While he was thus employed, he was allotted House No.327/2-2 on Road No.26 at Adityapur Colony in Jamshedpur on June 7, 1970. The said house belongs to the Bihar State Housing Board (hereinafter referred to as 'the Board'). The appellant retired on attaining the age of superannuation on January 31, 1992. Since he was not paid his post-retiral benefits, viz., provident fund, gratuity, etc. by the Corporation he filed a writ petition (C.W.J.C. No. 3038/92) in the Patna High Court . The said writ petition was contested by the Corporation.The stand of the Corporation was that the appellant had not vacated the house which was allotted to him while he was in service of the Corporation and that the Corporation was ready to pay all the legal dues of the appellant after he vacates the said quarter. The writ petition was disposed of by the High Court by order dated April 21,1993 on the view that unless the house was vacated by the appellant he was not entitled to his post-retiral benefits. The High Court directed the appellant to vacate the house and hand over the vacant possession of the same to the Corporation and that the Corporation after taking the vacant possession of the house would pay the post-retiral benefits to the appellant within a period of three weeks from date of the vacation of the house. Feeling aggrieved by the said order of the High Court the appellant has filed this appeal.;