DEBASISH KAR GUPTA, J. - (1.) This writ application is filed by the petitioner on the ground of non-consideration of the application dated September 5, 2000 for granting ex gratia payment to him in connection with his service under the respondent no.1.
(2.) It is submitted by the learned Advocate appearing for the respondents that the petitioner was informed by a communication dated February 21, 2006 to submit the following documents:- 1. Superannuation notice or letter regarding settlement of dues issued by the office. 2. Letter regarding settlement of Contributory Provident Fund Account or CPF Account Statements. 3. Proof of Identity of the petitioner.
(3.) Having heard the learned counsel appearing for the respective parties as also after considering the materials on record, I find that, according to the petitioner, he had lost the voter identity card and papers relating to his retirement from the office of the respondent no.1.;