Rohit Ranjan Agarwal, J. - (1.) Heard Sri Shaiwal Kumar Yadav, learned counsel for petitioner, learned Standing Counsel for State and Sri Amit Shukla, learned counsel for respondents no.2 and 3.
(2.) This writ petition has been filed with the following prayers:- "i. A writ, order or direction in the nature of mandamus commanding and directing the respondents to make the payment of the group insurance. ii. A writ, order or direction in the nature of mandamus commanding and directing the respondents to calculate the increments for the year 1993, 1994 and 1995 and to re-calculate the GPF containing the above increments and to release the same."
(3.) It is contended that the petitioner retired as Principal from Poor Madhyamik Vidyalaya, Bhagwantapur, Pooranpur, District-Pilibhit on 30.06.2009. It appears that certain retiral dues has not been released by the Authority till date.;