Neeraj Tiwari, J. - (1.) Heard Sri Sujit Kumar Rai, learned counsel for the petitioner learned Standing Counsel for respondent no. 1 and Sri Rohit Ranjan Agarwal, learned counsel for respondent nos. 2 and 3.
(2.) Pleadings have been exchanged between the parties. With the consent of parties, writ petition is being decided at the admission stage itself.
(3.) By way of present petition, petitioner is seeking writ of mandamus directing the respondent no. 3 to release gratuity amount of Rs. 6,55,608/-, leave encashment of 90 days and arrears of salary of two increments from 1.1.2012 to 1.1.2013 and 1.1.2013 to 1.1.2014 along with interest. Further he also prays for writ of certiorari quashing the order dated 27.8.2018 passed by respondent no. 3.;