PRAMATH PATNAIK,J. - (1.) In the instant writ application, the petitioner has inter alia prayed for direction to the respondents for payment of Rs.21,250/ - which has been left in counting of General Provident Fund in the year 1999 -2000 and the essential Group Insurance in the year, April 1997 to April, 1999 as contained in Annexure -2 and arrear of bill in year 1997 to 1999.
(2.) Learned counsel for the petitioner submits that petitioner was appointed as Assistant Teacher and retired on 31.07.2004 as a Head Master. In this regard, petitioner has submitted representation vide Annexure -3 dated 24.07.2015 to the respondent ventilating his grievances but the said representation has failed to evoke any response from the respondent authorities. Learned counsel for the petitioner further submits that if a direction is issued to the respondent nos.4 and 5 for rechecking of the calculation with regard to G.P.F then the grievance of the petitioner shall be mitigated.
(3.) Learned J.C. to A.A.G does not have serious objection to that course of action.;