SARAL SRIVASTAVA,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner was appointed as 'Work Supervisor' on 25.05.1980 in the Office of Executive Engineer Lower Parallel Ganga Canal Division-10, Narora Bulandshahr. The service of the petitioner was regularized by order dated 23.04.2007 and the petitioner was posted at Madhy Ganga Nirman, Division-12, Aligarh. The petitioner retired from service on 11.01.2019. The grievance of the petitioner is that after retirement the pension of the petitioner has not been released.
(3.) In the aforesaid backdrop, the petitioner has prayed for the following main reliefs:- "1) issue a writ in nature of mandamus commanding the respondents to reckoned the work charge service also for purposes of computation of qualifying service with regard to grant of pension and other retiral benefits. 2) issue any other suitable writ/direction/order which may be deem fit and proper in circumstances of the case." ;