Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Anurag Vikram holding brief of Sri Dipak Seth, learned counsel representing respondent no.6.
(2.) These proceedings by a retired police personnel have been instituted seeking a direction to the respondents to release all retirement benefits i.e. pension, gratuity and arrears of pay and allowances to which the petitioner is entitled to.
(3.) The petitioner has retired as Sub-Inspector from Civil Police on 31.12.2012 and has been paid the entire amount of G.P.F but is aggrieved by non-payment of the amount of gratuity and full pension. He is also aggrieved that the arrears of pay and allowances for the period he was placed under suspension w.e.f. 21.10.1994 to 30.09.1995 have not been paid.;