- (1.) Heard the learned counsel for the petitioner as well as learned counsel for the State.
(2.) Perused the papers.
(3.) The petitioner by way of the present petition, under Article 226 of the Constitution of India, has prayed for issuance of an appropriate writ/order/direction in the nature of mandamus commanding upon the Respondents to pay forthwith legally payable dues, such as G.P.F., Gratuity, Insurance etc. with interest to the petitioner or in the alternatively, the Respondents be directed to allow the petitioner to join his services and pay all consequential reliefs to the petitioner including continuity in service, arrear of pay, increments etc. and aforesaid consequential reliefs be granted to the petitioner with interest @ 18 per cent per annum.;