Sudhir Agarwal, J. - (1.) HEARD learned Counsel for the Petitioner and perused the record.
(2.) THE Petitioner retired from the post of Assistant Teacher from Bal Mandir, Nagar Palika Parishad, Shikohabad, District Firozabad in the year 1996. It appears that there was a Writ Petition No. 24703 of 1995 filed by the Petitioner pending before this Court wherein she had claimed right to continue till she attained the age of 60 years and till end of academic session. The aforesaid writ petition was disposed of on 10th September, 1997 observing that the main relief sought in the writ petition has rendered infructuous and this Court issued the following directions: It is hereby directed that the Respondent Nos. 1 to 3 shall release the pension of the Petitioner as well as all pensionary and retiral benefits treating him to has been retired w.e.f. 30.6.96 within 3 months from the date of production of a certified copy of this judgment. The writ petition stands finally disposed of. It is said pursuant thereto Petitioner was directed to complete requisite document for payment of retiral benefits whereafter gratuity and pension was paid to the Petitioner on 25th September, 2001. The Petitioner claim that she made several representations for payment of interest on the delayed amount as also for payment of certain other dues of earlier period of 1986, 1988, 1994 etc. and when the said payment was not paid, hence this writ petition.
(3.) IT is not disputed that payment of the retiral benefits were made to the Petitioner in 2001. This writ petition has been filed in 2006. Nothing has been shown by Petitioner as to why Petitioner did not take effective steps if she was not paid retiral benefits within three months, as directed by this Court vide judgment dated 10th September, 1997.;