Sudhir Agarwal, Kaushal Jayendra Thaker, J. - (1.) Heard Sri R.B. Singhal, learned counsel for petitioner and Sri Sanjai Kumar Singh counsel for respondents .
(2.) By means of this writ petition filed under Article 226 of Constitution of India, petitioner has sought a writ of mandamus commanding respondents to release Rs. One Lac withheld by respondents, forthwith, along with interest and also to pay interest on Rs. 1,56,825/- which was payable on 01.02.1997, but actually paid, highly belatedly, i.e. on 01.05.2002.
(3.) Brief facts giving rise to this petition are that, petitioner was appointed as Deputy Librarian in Dr. B.R. Ambedkar University, Agra (hereinafter referred to as ''University') and after attaining age of superannuation retired from the post of Librarian on 31.01.1997. The last pay drawn by petitioner at the time of retirement was in the scale of Rs. 13000-500-16000/-. The required no objection certificate from various sections of University was given on 07.01.1997 and even Accounts Department issued a clearance certificate on 03.04.1998 Finance Department issued such clearance on 16.04.1999. Despite thereof, retiral benefits including pension, provident fund etc. was not paid to petitioner for which he also made representations dated 22.04.1999, 29.07.1999 and 23.09.1999.;