D.P.Singh, J. - (1.) Heard learned Counsel for the parties.
(2.) The pleadings have been exchanged and the Counsel for the parties agree that the petition may be finally disposed off under the rules of the Court.
(3.) The relief claimed by the petitioner in this petition is for his pay fixation in accordance with the Office Memorandum dated 25.2.1989 and the consequential payment of pension, gratuity and other retiral benefits with 18% interest. It is further prayed that the penal rent deducted from his salary be refunded with interest and his T.A. bills be also cleared.;