RAKESH SHARMA, J. - (1.) HEARD Sri Manoj Sahu, learned Counsel for the petitioner and Sri Mahesh Chandra, Advocate who has put in appearance on behalf of opposite parties No. 2 to 4 and,the learned Chief Standing Counsel who has put in appearance on behalf of opposite party No. 1.
(2.) THE learned Counsel for the petitioner submits that the petitioner has retired on 31.1.1998 on attaining the age of superannuation. Till date the petitioner's pay fixation, process has not been completed and his final gratuity, leave encashment and part of retiral benefits has not been settled and paid. The representation of the petitioner has submitted several representations to the Managing Director. U.P.S.R.T.C. for payment of retrial benefits. With the consent of the parties, the writ petition is finally disposed of with a direction to the opposite parties No. 3 and 4 consider and dispose of the representation of the petitioner as contained in Annexure Nos. 1 and 2 and the petitioner's pay fixation shall be done within two months from the date of production of a certified copy of this order and the petitioner's remaining retrial benefits like leave encashment, gratuity shall be paid to him within the said period.
(3.) WITH these observations, the write petition is finally disposed of.;