Rakesh Garg, J. - (1.) C.M. No. 12884 of 2012
(2.) CM is allowed subject to all just exceptions. Written statement filed on behalf of respondents No. 1 to 4 is taken on record. CWP No. 226 of 2012 The petitioner who retired on 31.8.2010 from the service of respondent No. 4 on attaining the age of superannuation has approached this Court, seeking issuance of a writ in the nature of mandamus directing the respondents to release his retiral benefits. It is not in dispute that all the retiral benefits of the petitioner have been released during the pendency of writ petition.
(3.) IT is a matter of record that leave encashment of the petitioner was released on 27.8.2010 and was paid vide cheque No. 724554 dated 1.9.2010 and even the Provident Fund of the petitioner was released on 29.10.2010. However, the amount of gratuity, commutation of pension and arrears of pension have been released only on 25.6.2012.;