- (1.) The only grievance of petitioner is that he has not been paid retiral dues though he has retired on 31.7.1997.
(2.) In the counter affidavit the respondents have given the reason that service record of petitioner could not be verified by them and "no objection certificate" has not been produced by petitioner.
(3.) Learned counsel for the respondents submitted that the petitioner absconded from duty frequently and, therefore, there was break in his service. It is further submitted that the petitioner could not make available photograph and other necessary documents for the purposes of pension despite several reminders and as such, in absence of requisite documents for sanction of pension, the retiral dues could not be paid in time for which petitioner was solely responsible.;