- (1.) Heard Shri Pradeep Kumar assisted by Shri Praveen Kumar, learned counsel for the petitioner, Shri H.C. Pathak, learned Standing Counsel appearing for the State-Respondent nos.1 to 3 and Shri A.D. Saunders, learned counsel for the respondent no.4.
(2.) The petitioner who retired on 30.6.2012 from the post of Lecturer (English) in the respondent no.4 institution, has filed this writ petition seeking writ, order of direction in the nature of mandamus commanding the respondent no.4-college to forward the pension documents and No Objection Certificate of the petitioner to the respondent no.3-D.I.O.S., Agra. The relief has also been sought that the respondent nos.2 and 3 to be directed to release the pension as well as retiral dues of the petitioner.
(3.) Counter affidavit has been filed by the State-Respondent in which it is stated that since the pension papers of the petitioner has not been forwarded by the respondent no.4 institution, and as such, the payment of retiral dues could not be made to him.;