- (1.) Heard Mr. Satyajit Bakshi, learned counsel for the petitioner and Mr. Om Prakash Tiwari, learned counsel for the respondents.
(2.) In the instant writ application, the petitioner has, inter alia, prayed for issuance of direction to the respondents for payment of the post - retirement benefits to the petitioner, such as, Gratuity, Pension, General Provident Fund and Arrears of Dearness Allowances along with statutory interest.
(3.) It is submitted in the writ application that after rendering about 38 years of service, the petitioner has retired from service on attaining the age of superannuation on 28.02.2015 as a Bill Clerk from Jadugora in the District of East Singhbhum.;