Pramath Patnaik,J. - (1.) Mr. Vijay Shankar Prasad, learned counsel for the petitioner submits at the outset that in the instant case, since the grievance of the petitioner is with regard to fixation of pension and for payment of other post-retirement benefits, this writ petition may be disposed of at this stage without filing of counter affidavit.
(2.) Ms. Nikita Agarwal, learned J.C. to A.G. for the respondent-State raises no objection.
(3.) In the instant writ application, the petitioner has, inter alia, prayed for issuance of writ/direction in the nature of mandamus commanding upon the respondents-authorities to fix the pension of the petitioner and also to provide the gratuity and leave encashment as well as the remaining amount of G.P.F. along with interest, if any.;