AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ application is for quashing the order contained in letter dated 25/4/2002 (An -nexure -5) which has been passed, pursuant lo the order dated 23/1/2002 of this Court passed in WP (S) No. 639 of 2002. The petitioner had moved this Court earlier in the aforesaid WP (S) No. 639 of 2002 for payment of his retiral benefits and other dues by making a grievance that though he retired from the service of the M/s H E C on 31.1.1997 as Assistant Foreman but the respondent HEC has not yet paid the retiral benefits like leave encashment. retiral TA, LTC, for two block years, arrears on revision of pay and wages for the period from 1969 to 1973.
(3.) THIS Court, by the aforesaid order dated 23.1.2002 disposed of the said writ application, filed by the petitioner, rejecting the prayer of the petitioner for payment of wages for the period from 1969 to 1973 and further directed the respondents to calculate the other dues like Leave Encashment. Retiral T.A., LTC. Arrears on revision of pay and then to pay the admitted dues within three months from the date of receipt of the representation which may be preferred by the petitioner. In the said very order, as It appears this Court recorded that the petitioner intends to vacate the quarter if the respondent take possession of the same. The order dated 23.1.2002 of this Court has been annexed as Annexure -3 to the writ application.;