Rajesh Singh Chauhan, J. - (1.) Heard Sri R.C. Tewari, learned counsel for the petitioner, Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondent and Sri Vinod Kumar Singh, learned counsel for opposite party Nos.2 and 3.
(2.) By means of this writ petition, the petitioner has prayed that the opposite parties be directed to pay the petitioner earned leave encashment, security deposits along with interest on the delayed payment of the aforesaid dues and also interest on the delayed payment of the gratuity.
(3.) The submission of learned counsel for the petitioner is that the petitioner retired from service on 31.07.2016 and till date of his retirement no departmental proceedings or criminal proceedings of any kind whatsoever were pending against the petitioner. As a matter of fact, the petitioner was retired from service without having any stigma on the service record of the petitioner. After retirement of the petitioner, he was paid the amount of gratuity but not well in time and beyond the statutory period and no interest has been paid to the petitioner on the delayed payment of gratuity which has been prescribed in the Act itself. Further submission of learned counsel for the petitioner is that the petitioner has not been paid his retiral benefits e.g. earned leave encashment and gratuity deposits for no cogent reasons, therefore, the said amount be also paid to the petitioner with interest.;