ANIL KUMAR,SAURABH LAVANIA,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The petitioner, who is retired employee, has approached this Court by filing the present writ petition with the following main prayers:- "Your Lordships may graciously be pleased to issue a writ of certiorari and/or a writ in the nature of certiorari or any other appropriate writ, direction or order quashing and setting aside the order passed by the opposite party no. 3 dated 04.07.2018.
(3.) Issue a writ, order or direction in the nature of mandamus thereby directing/commanding the opposite parties to consider and pay all the service benefits to the petitioner since the date of his initial engagement/appointment in the Department.;