- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The present petition has been filed for order or direction in the nature of mandamus directing the respondents to release the pension of the petitioner due from the date of his retirement forthwith.
(3.) According to the petition, the petitioner was initially appointed on the post Beldar on 1.12.1969. Thereafter he was appointed as Telephone Operator from 1.10.1982 and worked till 1.7.1996. On 1.7.1996 he was promoted to the post of Seench Pal and worked till 31.1.2006 and he has thus completed 37 years of continue work without any break;