SHEO KUMAR SINGH,J. - (1.) Heard Dr. Ramsurat Pande, learned counsel for the petitioner as well as learned Standing Counsel for the respondent.
(2.) By means of present writ petition filed under Article 226 of the Constitution of India, the petitioner has filed the first petition with following relief:- i. a writ, order or direction in the nature of mandamus commanding the opposite parties to release the post retirement benefits such as pension, gratuity, group insurance, leave encashment and other dues which are admissible to the petitioner within such period as this Hon'ble Court may deem just and proper in the circumstances of the case.
(3.) The second petition has been filed with following reliefs:- i. a writ, order or direction in the nature of mandamus commanding the opposite parties No. 1 and 2 to treat the petitioner in continuous service ignoring artificial break made by the opposite parties. ii. a writ, order or direction in the nature of mandamus commanding the opposite parties No.1 and 2 to relate back the date of regularization of the petitioner from initial date of appointment. iii. A writ, order or direction in the nature of mandamus commanding the opposite parties No. 1 and 2 to give all service benefits such as seniority, annual increments, time scale promotion after interval of 8 years and 14 years service, treating the petitioner in continuous service with effect from 04.03.1986. ;