Arindam Sinha, J. - (1.) The petitioner has sought relief by issuance of mandamus commanding the respondents to forthwith correct and determine his pensionary benefits by amending circular dated 28th May, 2001 as per service contract and also to forthwith give him voluntary retirement. The writ petition was filed on 23rd March, 2005. The respondents are essentially the Government Company, Hindusthan Copper Limited.
(2.) By notification dated 1st December, 2008 there was an amendment made to Section 14 of the Administrative Tribunals Act, 1985 to the effect that 15th December, 2008 was specified as the date on and from which the provisions of sub-section (3) of Section 14 of the said Act shall apply to, inter alia, Hindusthan Copper Limited. This writ petition, for relief against such Company, has now come up for hearing.
(3.) Mr. Srivastava, learned advocate appearing on behalf of the of the petitioner submits, his client has since crossed the age of superannuation and hence is claiming only the relevant reliefs. Mr. Mazumder, learned advocate appears on behalf of the Company and submits, this writ petition should not be heard by this Court since by application of the provisions of Section 29 of the said Act, all service matters pending in every existing fora before the establishment of the Tribunals, after their establishment, must be transferred to it.;