- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) The submission of the learned counsel for the petitioner is that the petitioner has moved representations with regard to his retiral dues by means of letters, the first being dated 18.02.2017 and the last is dated 22.12.2017.
(3.) Learned Standing Counsel was directed to seek instructions and on the basis of instructions, he states that cash book etc. are with petitioner and they have not been handed over and on account of which the retiral benefits could not be released.;