U.P. Singh and M. Katju, JJ. - (1.) The petitioner has come before this Court with a grievance relating to non payment of his retirement benefits. He retired from Uttar Pradesh Government Service as Chief Medical Officer, Mirzapur on 31-3-1990. He received only provisional pension from 1-4-1990 to 31-3-1991 and since then he never received pension and gratuity. He submitted in duplicate the indemnity bond and no objection certificate for necessary action, in this behalf. The petitioner's wife had undergone bye-pass surgery of heart and the petitioner had also to undergo TUR Prostate Operation. He required the amount of pension and gratuity. The petitioner then filed this writ petition before this Court in which orders were passed and on 11-5-1994 this Court directed the respondents to pay the amount alongwith the interest as per rules. Even then the petitioner has not been paid till today. In these circumstances, we direct that the petitioner shall be paid the amount of pension and gratuity according to rules which are due to be paid to him aDd on that amount 12 per cent interest will be imposed Such payment shall be made within eight weeks from the date of production of certified copy of this order failing which the petitioner shall draw the attention of this Court by filing a contempt petition, and this Court shall pass appropriate orders. With the aforesaid observations, this writ petition is finally disposed of. Petition decided accordingly.;