G.S. Singhvi, J. - (1.) In this writ petition, the petitioner has prayed for direction to the respondents to pay the petitioner the pensionary and retirement benefits.
(2.) A notice was issued to the respondents to show cause as to why this writ petition should not be admitted and disposed of. Notices have been served on the respondents in the month of April, 1990. After the case was listed on 7.8.90, two weeks' time was granted to the respondents to file reply. No reply has been filed by the respondents till date.
(3.) Shri M.K. Kaushik, learned Dy. Govt. Advocate has requested for grant of further opportunity. However, looking to the nature of the case, I do not think it proper to grant time.;