- (1.) None appears on behalf of the respondents when this matter is called on. No accommodation is prayed for.
(2.) Being aggrieved by and dissatisfied with the judgement and order dated August 08, 2001 in W.P. No 1517 of 2001, the appellant has preferred the instant appeal.
(3.) The respondent had filed the aforementioned writ petition for the following relief: "a). A writ in the nature of mandamus directing the respondents to allow your petitioner's prayer for grant of pension being Annexure "P-3" to this petition on condonation of delay, if any forthwith; b). A writ in the nature of Mandamus directing the respondents to adjust the amount already received by your petitioner under the contributory Provident Fund Scheme against the arrear pension and to pay the balance amount to your petitioner in view of Annexure "P-2" to this petition. c). A writ in the nature of certiorari commanding the respondents to certify and transmit the records relating to the case of your petitioner to this Hon'ble Court so that your Lordships on perusal of such records may do conscionable justice by setting aside and/or varying any order that may be found to have been passed on record adversely against the interest of your petitioner; d). Rule NISI in terms of prayers (a), (b), and (c) above; e). Injunction directing the respondents to pay come amount on adhoc basis towards the ultimate pensionary benefit of your petitioner forthwith; f). Ad-interim order in terms of prayer (a) above; g). Cost of an incidental to this petition; h). Such further order of orders and yours Lordships may deem fit and proper.'';