RAKESH TIWARI, J. - (1.) HEARD the Counsel for the parties and perused the record.
(2.) BY means of this petition, the petitioner has challenged the order dated 3.7. 1998 passed by Respondent No. 3, Annexure -6 to the writ petition. The brief facts of the case are that the petitioner was appointed as labourer on daily wage in the office of Respondent No. 2 and his services were regularized on 2.12.1981 as Class IV employee in the pay scale of Rs. 750/ - 940/ - and since then he has regularly worked in the department. He retired from service on 31.12.1996 on attaining the age of superannuation i.e., 60 years, as he had retired on 31.12.1996. The petitioner moved an application for payment of G.P.F., gratuity, pension and other retirement benefits, but the same has not been paid to him. A reminder was also sent on 24.4.1997 on which the order was passed by Respondent No. 3 for payment of retirement benefits within one month, but nothing was done. On another application of the petitioner dated 22.8.1997 also met the same fate. The Deputy Secretary (Administration), Kshetriya Karyalaya Madhyamik Shiksha Parishad, U.P., Varanasi passed an order dated 1.1.1997 directing the Superintendent Grade II for taking necessary action in the case of the petitioner.
(3.) AGGRIEVED , the petitioner filed Writ Petition No. 2445 of 1998 for direction to the Respondents to pay to him G.P.F., Gratuity, Pension and other retirement benefits. The writ petition was disposed of by judgment and order dated 23.1.1998 directing Respondent No. 3 to pass appropriate order releasing the entire retirement benefits of the petitioner in accordance with law within one month from the date of production of a certified copy of the order, if there was no impediment. The certified copy of the order dated 23.1.1998 was served upon Respondent No. 3 on 31.1.1998, even then the payment of the entire retirement benefits has not been made.;