JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this Article 226 petition dated February 5, 2010 is seeking a mandamus commanding the respondents to pay him the benefits claimed in para. 4.
(2.) He was working in Calcutta Dock Labour Board. On reaching the age of superannuation he retired from service on November 30, 1992. His case that he became entitled to the benefits consequent upon his retirement from service.
(3.) The respondents have filed an opposition. They have not disputed the correctness of the petitioner's claim. They have stated a case that because of financial crisis the amounts payable could not be paid.;