Devendra Kumar Arora, J. - (1.) Heard learned Counsel for the parties.
(2.) By means of present writ petition, the Petitioner is seeking a writ of mandamus thereby directing the opposite parties to release the gratuity of the Petitioner forthwith.
(3.) The submission of learned Counsel for the Petitioner is that the Petitioner had joined on the post of skilled coolie on 14.08.1972 at E.M. Division, Lucknow and by order dated 01.04.1974 the Petitioner was made permanent on the said post. The Petitioner was promoted as Lineman vide order dated 14.07.1988.;