DEBASISH KAR GUPTA, J. - (1.) None appears on behalf of the State-Respondents when the matter is called on.
(2.) Let affidavit-of-service be kept on record.
(3.) 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 Arm Guard.;