- (1.) Heard counsel for the parties. The Petitioner in this writ application has prayed for a direction commanding upon the Respondents to pay the Petitioner's retiral benefits to the extent of 1,32,190 which, according to the Petitioner, has been illegally withheld by the Respondents.
(2.) As it appears from the admitted facts of the Petitioner's case, the Petitioner was under the employment of Respondent-New India Assurance Company Ltd. and he retired from the post of Deputy Manager by opting for voluntary retirement under the scheme floated by the Respondent-company.
(3.) Though upon his retirement, his retiral benefits was paid to him but the aforesaid sum of 1,32,190 has been withheld and vide the impugned letter, it was communicated to him that the amount is being withheld on account of Audit Queries, which has not been replied by the Petitioner.;