- (1.) Heard Mr. S.M. Raikwad, learned Counsel for Petitioner and Mr. Satyanshu Ojha, learned Counsel for respondent nos.2 to 6. "In case of an employee retiring after having rendered the services, it is expected that all the payments of retiral benefits should be paid on the date of retirement or soon thereafter if for some unforeseen circumstances the payment could not be made on the date of retirement"
(2.) The afore-stated mandate of the Supreme Court rendered in the matter of Vijay L. Mehrotra Vs. State of U.P. & others, 2001 9 SCC 687 has been observed by the authorities of the University in the present case in its blatant breach.
(3.) The essential facts to demonstrate the above-stated callousness on the part of the University Authorities in making payment of retiral dues to the petitioner are as under:;