- (1.) The petitioner in this WP under Article 226 dated February 3, 2012 is seeking the following principal reliefs:- "(a)A Writ of or in the nature of Mandamus commanding the respondents to act according to law and to forthwith recall, rescind and/or revoke the impugned orders, being Annexure - "P- 5" and "P-8" to this application ; (b)A Writ of or in the nature of Mandamus commanding the respondents to show cause as to why they should not be directed to release the legitimately due full pension with applicable interest to the petitioner immediately;"
(2.) Annexures P5 and P8 referred to in prayer (a) of the WP are at pp.59 and 66 respectively of the WP. While the document at p.59 is the scroll for the petitioners arrear general pension and commutation value for the period from March 20, 2007 to November 30, 2011 issued by the Chief Manager (Staff Pension) of United Bank of India, the document at p.66 is a letter of the Chief Manager (Staff Pension) dated December 23, 2011 to the petitioner regarding his pension.
(3.) The relevant part of the letter dated December 23, 2011 of the Chief Manager (Staff Pension) of the bank is quoted below:- "In response to your letter dated 16.11.2011, we are to inform you that pursuant to the order issued by the Honble High Court at Calcutta dated 03.09.2010, subsequently upheld by the Honble Division Bench of the High Court at Calcutta, ⅔rd pension has been paid to you in terms of United Bank of India (Employees) Pension Regulation, 1995.";