AMARESHWAR SAHAY, J. - (1.) HEARD the parties and with their consent this writ application is being disposed of at this stage itself.
(2.) THE prayer of the writ petitioner in this application is for direction to the respondents to settle and pay his entire retrial dues including full pension and arrears of pension with interest. According to the petitioner, he was employed and working as Miner with the respondents Central Coalfields Limited and on attaining the age of superannuation he retired from the service on 08.09.1998. The grievance of the petitioner is that after his great efforts for payment of his retrial dues, only the amount of his Gratuity was paid to him but so far as the pension is concerned, on 28.12.1999 he received a letter from the respondents directing him to deposit Rs. 3259.00 for getting the pension, which he accordingly deposited immediately but in spite of the said fact he has not been paid his pension.
(3.) ON the other hand on 15.09.2003 by issue of Annexure -4 the petitioner was further directed to deposit Rs. 84,875.00 for getting pension. On receipt of the said letter the petitioner represented to the respondents and made request to adjust the amount due against him from his pension hut the respondents did not pay any heed to the request of the petitioner and are not releasing his pension causing great financial hardship to him.;