SUDHIR AGARWAL,J. - (1.) HEARD learned counsel for the petitioner, the learned standing counsel for respondents no. 1, 2, 3 and 4, Sri A.K. Singh, holding brief for Satish Mandhyan for respondent no. 5.
(2.) LEARNED counsel for the parties requested and agreed that this matter may be heard and decided finally at this stage under the Rules of the Court. Hence, I proceed accordingly. Counter affidavits on behalf of respondent no. 2 and 5 have been filed.
(3.) THE only grievance of the petitioner is that he was a Safai Karmchari and after attaining the age of superannuation on 31st January 1998, he was relieved from service but his retiral benefits have not been paid till date.;