- (1.) Heard learned counsels for parties and perused the record.
(2.) The dispute relates to non payment of retiral dues. In para 11 of Supplementary Affidavit, petitioner has explained unpaid dues as under: (a) Salary for the period of: (i) 1.11.1989 to 7.7.1990 (8 months 7 days) (ii) 1.1.1980 to 30.4.1988 (4 months) (iii) 1.8.1988 to 15.11.1988 (3 months) (iv) Increment dues payable on 1.6.1986, 1.6.1989, 1.6.1990, 1.6.1997, 1.6.1998, 1.6.1993 and other legal dues. (b) death -cum -retirement gratuity. (c) Commuted value of authentic formation of pension. (d) Leave encasement for earned leave. (e) saving element of group insurance. (f) 10 % G.P. Funds (g) 6th Pay Commission in the monthly Pension.
(3.) In para 10 of Supplementary Counter Affidavit, respondents have stated that all the payments stated in para 11 of Supplementary Affidavit have been paid except 10 per cent G.P.F.;