S.N. Shukla, J. - (1.) Heard Mr. Umesh Chandra Pandey, learned counsel for the petitioner as well as Mr. S. Mirza, learned counsel for the respondents.
(2.) The petitioner has prayed for issuing a mandamus to the respondents to consider and take decision for payment of interest, cost and other benefits to which the petitioner is entitled.
(3.) The petitioner retired from service on 11.07.2003 while working on the post of Engineer. Before his retirement, a departmental proceeding was initiated against him by issuing a charge -sheet dated 28.01.2002 in which an order for recovery of a sum of Rs. 36,04,552/ - was issued vide order dated 06.10.2005 and further the amount of gratuity and leave encashment was withheld. Aggrieved petitioner preferred a writ petition being writ petition No. 1805 (S/B) of 2005 before this Court, which was disposed of finally vide order dated 31.07.2013. The operative portion of the order is quoted as under: "Since final order is yet to be passed by Managing Director, we dispose of this writ petition directing the Managing Director of the Corporation to pass appropriate order in the matter in the light of note submitted on scrutiny, within 15 days, from the date of production of certified copy of this order. If the entire amount is found paid to have been paid, gratuity and leave encashment shall be paid to be petitioner within a month thereafter.";