R.K.MERATHIA, J. - (1.) HEARD the parties.
(2.) PETITIONER prays for a direction for payment of his retiral dues in revised scale of pay. Against the leave encashment on revised scale, a cheque has already been handed over by the respondents to Mr. Ajay Kumar Sinha, learned counsel for the petitioner on 29.7.2004.
(3.) MR . Ajay Kumar Sinha, learned counsel for the petitioner submitted that inspite of information sent to his client, petitioner has not contacted him to receive the said cheque and for giving instructions.;