Yashwant Varma, J. - (1.) Leave to amend the reliefs sought is hereby granted. Let appropriate amendments be carried out forthwith.
(2.) Heard Sri K.M. Mishra, learned counsel for the petitioner and the learned Standing Counsel.
(3.) This petition seeks the issuance of a writ of mandamus commanding the respondents to determine, compute and release the pension of the petitioner with effect from 20 December 1990, being the date of his initial appointment on the post of Collection Peon. The issue itself arises in the following background facts.;