- (1.) In the present petition, the petitioner has died during the pendency of the writ petition and he is being represented through his legal heirs.
(2.) The main grievance raised in the writ petition by the deceased petitioner is that he is not being given his pension, Fatuity etc. and other retirement benefits to which the petitioner was entitled according to the service rules. The petitioner has filed the present writ petition for quashing the show cause notice given to the petitioner asking him to show cause as to why petitioner's pension should not be reduced at the rate of Rs. 200/- per month for his not satisfactory performance in service. It has been further prayed in the writ petition that a writ of mandamus be issued commanding the respondents to decide the matter relating to petitioner's pension, gratuity, pay for the suspended period and pay from 1st Nov. to 16 Nov., 1974 and pay for three months in lieu of notice for compulsory retirement.
(3.) Brief facts for deciding the writ petition are that the petitioner was compulsorily retired by an order, dated 30.10.1974. At the time when the said order was passed, the petitioner was under suspension. The petitioner did not get his pension, gratuity, provident fund and balance of pay after his retirement. He made a representation on 7.6.1976 to respondent 2 and another representation to respondent No. 1 requesting them to make the payment to the petitioner to which the petitioner was entitled. Despite the aforesaid representation, the petitioner did not get his pension, gratuity etc. Compelled thereby the petitioner made another representation on 16.8.1976 to respondent Nos. 1 and 2.;