Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) Petitioner superannuated on 29.02.2016 from the post of Deputy Superintendent of Police under JAP-IV Bokaro. He has prayed for revision in his last pay drawn in the light of 7th Pay Revision for computation of the retirement benefits and release of pension, gratuity with arrears. His leave encashment amount was also withheld. Claim for interest due to delay in payment of post retirement dues have also been made.
(3.) According to the respondent Department, all admissible post retirement dues have been paid except the leave encashment.;