AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) IN view of the dispute raised in this writ application the same is being disposed of at this stage itself with the consent of the parties. The prayer of the petitioner in this writ application is for direction to the respondents to pay him that part of the retiral dues such as CMPF and gratuity since 1967, which according to the petitioner have not been paid to him. His further prayer is for direction to the respondents to fix the pension etc.
(3.) BY filing counter -affidavit on behalf of the respondent No. 5, the CMPF, it has been stated that the petitioner was allotted CMPF. Account No. D/453491 and he has been paid the entire CMPF amount along with the pension contribution with upto date interest after adjustment of withdrawals i.e., amounting to Rs. 3,19,934/ -vide Pay -Order No. 54/2003 -2004 54/2003 -2004 dated 29th September. 2003.;