- (1.) LET the name of Mr. Ajit Kumar be deleted from the array of petitioner's counsel as he is counsel for the State of Jharkhand.
(2.) HEARD counsel for the parties. I.A. No. 6517 of 2013 has been preferred for early hearing of the writ petition but learned counsel for the petitioner submits that the writ petition may be disposed of at this stage in view of the categorical statement made by the petitioner in para 8 and 9 of the instant interlocutory application wherein he is willing to accept his Date of Birth treated by the respondents i.e.15.12.1927 and is not claiming the retirement benefits treating his date of birth as 15.12.1937.
(3.) IT is submitted by learned counsel for the petitioner that till date not a single farthing has been paid to the petitioner on account of post retirement dues.;