- (1.) Heard Sri Gulrez Khan, Learned Counsel for the Petitioner and Ms. Suman Sirohi, learned Standing Counsel for the Respondents.
(2.) By means of the present writ petition, the Petitioner is seeking a direction to the Respondents to pay pension, gratuity, provident fund and other retiral dues to the Petitioner along with 18% interest.
(3.) By the amendment application, the Petitioner has further prayed for mandamus to treat him as a regular employee from 4.8.1999 or at least from 28.11.2004 and in the nature of mandamus declaring Regulation 370 (ii) of the Civil Services Regulation to be ultra vires as being hit by Articles 14, 19 and 31(1) of the Constitution of India.;