Dhirubhai Naranbhai Patel, J. - (1.) Learned counsel for the petitioner submitted that though the petitioner has retired from the services of the respondents on 30th November, 2004, he has not been paid the amounts towards the gratuity and leave encashment and therefore, this writ petition has been preferred for payment of the aforesaid amount along with interest.
(2.) Learned counsel for the petitioner submitted that now a detailed counter affidavit has been filed by respondent nos. 1 to 3 and in paragraph no.6 of the said counter affidavit, the respondents are admitted that the petitioner should be paid the amount of gratuity at Rs.58,560/ -and the amount of leave encashment at Rs.87,111/ -and an order has also been issued by the respondent -Bank bearing no. 4203 dated 15th October, 2005. Thus, the total amount, payable to the petitioner, even as per paragraph no.6 of the counter affidavit, filed by the respondents, is at Rs.1,45,672/ -and, therefore, this amount may be directed to be paid to the petitioner along with interest within the stipulated time.
(3.) When the matter is called out, nobody appears on behalf of the respondents.;