S.J. Mukhopadhaya, J. - (1.) The petitioner retired as Junior Lineman on 15th August, 2000 from Electric Supply Division, Deoghar.
(2.) After his retirement, though he was paid the retiral benefits such as GSS, leave encashment and pension in the old scale, but having not been paid the other retiral benefits, has preferred the writ petition.
(3.) The claim of the petitioner is that the respondents should pay him the Gratuity, GPF, arrears on revision of pension and other dues, such as overtime etc.;