D.P. Singh, J. - (1.) Heard Advocate for the petitioner and the learned Standing Advocate.
(2.) The petitioner seeks a mandate to the respondents to pay his arrears of salary and all post Advocate benefits including Gratuity and Provident Fund etc.
(3.) In spite of service on respondent nos. 2 and 3 neither anyone has appeared nor filed their respective counter affidavits.;