- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application has prayed for a direction upon the respondents to pay him the following benefits: (A) Gratuity. (B) Remaining 10% of the pension from the date of retirement. (C) Leave Encashment for 300 days/ (D) Delay Interest @ 12% per annum on the admitted retiral dues. (E) To restrain the respondents from deducting a sum of Rs. 74,507/- from the petitioner's retiral dues. (F) Other legal entitlements.
(3.) From the rival submissions the admitted facts are that the petitioner had retired from service under the respondent JSEB on 31.05.2007. After his retirement, excepting fixing 90% of his pension, the respondents did not release and pay other retiral benefits like Gratuity and other retiral dues. On the other hand, by an impugned letter dated 30.11.2007 issued after about six months from the petitioner's retirement, the respondents had intimated the petitioner that he is liable to refund a sum of Rs. 74,507/- which he had allegedly received by way of excess payment and that such amount will be deducted from his retiral benefits.;