RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri J. P. Mathur, learned counsel for the petitioner.
(2.) Notices on behalf of opposite party No.1 has been accepted by the office of the learned Assistant Solicitor General of India and Sri K.K. Pandey, Advocate has put in appearance on his behalf, while Sri Krishna Chandra, Advocate has accepted notices on behalf of opposite party Nos.3 and 4, who has put in appearance on their behalf.
(3.) By means of this writ petition, the petitioner has prayed for the following reliefs:- "i. Issue writ, order or direction in the nature of certiorari to quash the impugned order dated 27.11.2018 placed as Annexure No.1 with the writ petition. ii. Issue writ, order or direction in the nature of mandamus thereby the opposite parties be directed to release the privilege leave encashment amount for 198 days amounting to Rs.1,79,045/- along with 18% interest per annum w.e.f. 01.05.2014 till the date of payment within granted time." ;