RAKESH TIWARI, J. - (1.) HEARD Counsel for the parties and perused the record.
(2.) THIS writ petition has been filed for issuance of a writ, order or direction in the nature of mandamus commanding the respondents to pay Rs. 19,494.00 along with 18% interest towards leave encashment for 286 days due to him after his retirement. The petitioner retired on 30.6.1994 as Prasar Adhyapak from Junior High School, Matthee Tikur District Unnao. The Basic Shiksha Adhikari, Unnao vide letter dated 16.12.1996 requested respondent No. 2, Director Basic Education, U.P. Allahabad to sanction payment of the aforesaid amount of the petitioner towards leave encashment but no approval was granted by him. The petitioner in the circumstances had moved many representations, which have remained unactioned till date.
(3.) LEARNED Counsel for the petitioner has urged that there was no reason for non-payment of retiral dues of the petitioner and the respondents are unnecessarily harassing him.;