- (1.) HEARD Sri D.K. Srivastava, learned Advocate, in support of this petition and learned Standing Counsel.
(2.) BY means of this writ petition, direction is sought to the respondents to release the pensionary benefits like Pension, G.P.F., Group Insurance etc. along with the interest.
(3.) PETITIONER claim to have been appointed as a Lecturer on 2.3.1976 and then continued to work. On 28.1.2011 in some departmental inquiry he was placed under suspension but thereafter he was reinstated vide order dated 29.1.2011. After completion of service he retired on 30.7.2011. As the pensionary benefits were not allowed, petitioner filed a representation on 1.5.2012 to all respondents with a prayer to release his pensionary benefits (Annexure -2 to the writ petition). The respondent no.3 on a consideration of entire facts directed the respondent no.4 by letter dated 30.7.2012 to release the pensionary benefits. Repeated representations were given but with no result, and thus this petition.;