RAJESH TANDON, J. - (1.) BY the present writ petition, the petitioner has prayed for issue of a writ, order or direction in the nature of mandamus directing the respondent to pay the petitioner retirement benefits as well as regular pension.
(2.) BRIEF facts giving rise to the present writ petition are that the petitioner was appointed as a Class IV employee on the post of Chowkidar in the School of respondent Nos. 3 and 4 on 16th September, 1975. He was given regular appointment on 11th October, 1979 by completing all the formalities. The petitioner has already retired from the post of Chowkidar on 31st May, 1990, after attaining the age of superannuation.
(3.) THE grievance of the petitioner is that after retirement he approached the authorities, but his retirement benefits have not been paid to him. He is also not getting pension. Hence, he has filed the present writ petition.;