DEBASISH KAR GUPTA,J. - (1.) This writ application is filed by the petitioner for a direction upon the respondent-Corporation to release his terminal benefits, namely, gratuity and other settlement dues arising out of his service under the respondent-Corporation in the post of Senior Audit Officer-I.
(2.) The petitioner retired from service of the respondent-Corporation on attaining the age of retirement on superannuation with effect from August 31, 2010. Provident Fund dues have already been released to the petitioner.
(3.) It is submitted on behalf of the petitioner that he is entitled to get gratuity and other settlement dues immediately after his retirement from the service of the respondent-Corporation.;