- (1.) Heard Sri Rajesh Rai for the Petitioner and learned Standing Counsel for the Respondents.
(2.) The grievance of the Petitioner is that he was working as Junior Clerk in the office of Chief Medical Officer, Mathura and on attaining the age of superannuation retired on 31.12.2007 but his pension, provident fund, gratuity, Leave encashment and his salary from 6th August, 2007 to 31st August, 2007 has not been paid.
(3.) The Respondents have filed counter affidavit stating that the Petitioner was not efficient and used to remain absent, inasmuch he snatched his service book from one Gopal Das and did not return the same. Hence the document regarding his retiral benefits could not have been completed.;