Surya Prakash Kesarwani, J. - (1.) Heard Sri Shailesh Kumar Pathak, learned counsel for the petitioner, Sri Jagdish Misra, learned standing counsel for the respondent nos. 1,2 and 3 and Sri Narendra Kumar Giri, learned counsel for the respondent nos. 4 and 5.
(2.) Sri Narendra Kumar Giri states that he has no instruction from respondent nos. 4 and 5.
(3.) This writ petition has been filed praying for the following relief: (a) issue a writ order or direction in the nature of certiorari for quashing the impugned order dated 13.4.2005 passed by the Respondent No.2. (b) issue a writ order or direction in the nature of mandamus directing the respondents to treat the petitioner in service up to the age of superannuation and to pay all the benefits of service and the subsequently benefits also in accordance with law. (c) issue a writ order or direction in the nature of mandamus directing the respondents to pay the entire arrears of amounts with market rate interest to the petitioner.;