Hon'ble Sudhir Agarwal, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the state.
(2.) The only grievance of the petitioner is that he retired on 21 st October, 1976 from the post of Naib Tehshildar seeking voluntary retirement from service after about 25 years but his pension and other retiral benefits were not paid by the respondents at all.
(3.) In the counter-affidavit the respondents have said that interim pension was paid to the petitioner pursuant to the order dated 21.01.1994 passed by the Board of Revenue along with interim gratuity of Rs.5148/-. (The period of interim pension mentioned in para 16 does not appear to be correct in as much as the same is mentioned as 23.10.1976 to 22.10.1976 though the petitioner himself has retired voluntarily on 21st October, 1976).;