A.K. Yog, J. - (1.) Heard Sri Navin Sinha, learned Senior Advocate, appearing for the petitioner as well as Sri S.K. Garg, learned Standing Counsel appearing behalf of the respondents.
(2.) Petitioner retired on 28-2-1983 from the post of Junior Works Manager He was paid interim pension for the period March 1983 to August, 1984 It respondents failed to take steps to fix his pension and ensure payment of post retiral benefits. Petitioner waited for about 5 years when he ultimately fils application dated 12th April, 1988 addressed to the Secretary, Irrigation Department, U.P. Lucknow/Annexure-7 to the writ petition. It appears the request of the petitioner fell on deaf ears and being constrained present petition was filed. This Court granted time to the respondents for filing counter affidavit. It is strange that respondents failed to avail themselves the opportunity given the Court to file counter affidavit.
(3.) Left with no option, vide order dated 11.12.1995 Division Bench of this Court issued an interim mandamus commanding the respondents to clear of entire arrears of pensionary dues and benefits to the petitioner within six weeks from the date certified copy of the interim order served or show cause.;