Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) This writ petition has been filed for a direction to the respondents to pay the entire retiral benefits with 12% interest per annum as well as amount of increments for the years 2002 to 2004 to the petitioner. It is also prayed that respondent No. 5 may he directed to pay the E.P.F. amount of the petitioner which has illegally been with held by him.
(3.) The facts in nutshell are that the petitioner was an employee of the U.P.S.R.T.C. It is alleged that the date of birth of the petitioner was recorded as 15.10.1946. He retired from service on 31.10.2004 and his retiral dues including gratuity were calculated for making payment to him. He was required to submit 'No Objection Certificate' for receiving the payment but was not issued the 'No Objection Certificate' as the Pay Section did not endorse that no payment was due to that section. Aggrieved the petitioner filed representation dated 20.2.2005 which remained unactioned for a long time, hence he has filed this writ petition with prayer aforesaid.;