Sudhir Agarwal, J. - (1.) Heard Sri G.D. Mishra, Advocate, for petitioner; and learned Standing Counsel and Sri Arvind Kumar Goswami, Advocate, for respondents.
(2.) There are two reliefs sought in this writ petition: "(i) issue a writ, order or direction in the nature of mandamus commanding the respondents and directing them to provide benefit of the services rendered by the petitioner in Banaras State w.e.f. 1.2.1946 as routine grade clerk and further provide consequential benefit promotional post and pay scale as well as retiral benefits to the petitioner with 18% interest. (ii) issue a writ, order or direction in the nature of mandamus commanding the respondents to make payment Rs. 6868/- L.I.C. amount deducted from the G.P.F. account and Rs. 1,000/- towards gratuity with 18% interest from the date of retirement."
(3.) So far as first relief is concerned, learned counsel for petitioner could not show any provision under which service rendered by petitioner in Banaras State could have been given due credit.;