Vikram Nath, J. - (1.) This petition has been filed seeking direction to the respondents to pay pension, gratuity, GPF Transfer allowance already sanctioned and other post retiral benefits due to the petitioner.
(2.) Heard learned counsel for the parties.
(3.) The petitioner was working as Seench Paryavekshak in the irrigation department. According to him his date of birth is 26.02.1941 and, therefore, under the Service Rules he was to retire on 28.02.1999 being the last date of the month in which he completed the age of superannuation. This date of birth had not been correctly recorded in the service records accordingly the petitioner made a representation to the respondent No. 4 for correction of the date of birth. However as this representation was not being decided by the concerned authority (respondent No. 4) petitioner filed writ petition before this Court being Civil Misc. Writ Petition No. 40390 of 1996, which was disposed of by this Court vide order dated 17.12.1996 with a direction to the Executive Engineer (respondent No. 4) Fatehpur Division, Lower Ganga Canal, Fatehpur, to look into the matter and disposed of the petitioner representation by a speaking order to be passed and communicated to the petitioner within one month from the date of production of certified copy of the order.;