- (1.) We have heard Sri Ajit Kumar Singh, learned Counsel for the Appellants, Sri K.K. Srivastava, learned Counsel for Respondent No. 1 and learned Chief Standing Counsel for Respondent No. 2.
(2.) This special appeal has been filed challenging the judgment of the learned Single Judge dated 25.10.2005 in writ petition No. 67915 of 2005 by which the Court has directed the Respondents to pay the entire retiral dues payable to the Respondent-Petitioner No. 1 with 10% compound interest and the cost of the writ petition to the tune of Rs. 5,000/- payable to the Petitioner. Learned Single Judge relied upon the judgment rendered in Rasheed Ali v. State of U.P. and Ors. Civil Misc. Writ Petition No. 21297 of 2004 decided on 20.9.2005.
(3.) Learned Counsel for the Appellants submitted that in the writ petition the Petitioner had only prayed for deciding her representation. The Court, however, not only granted the relief of payment of entire retiral dues but also compound interest at 10% and imposed costs.;