Ajit Kumar Sinha, J. - (1.) The present writ petition has been preferred for issuance of a writ of Mandamus or any other appropriate writ, order or direction upon the respondents for directing them to immediately pay to the petitioner his all post retrial dues as well as other legal dues such as. i) Provident Fund Amount with the interest rate prevailing time to time, ii) Gratuity Amount payable as per the letter No. 365, Dhanbad dated 10.10.2007, iii) Group Insurance Amount calculated @ 121/2 % of compound interest, iv) Arrears of Dearness Allowance, v) Earned Leave Encashment, vi) Arrears of benefit of VIth Pay Revision, vii) Arrears of the benefit of addition of 50% D.A. in the basic scale of the pay w.e.f. 01.04.04 as per the letter No. 247, Dhanbad dated 10.08.2007, viii) Arrears of Interim Relief for the period between April, 1995 to December, 1995, ix) Regional Allowances for the period between April 1991 to August, 1994, and other admitted dues along with interest for delay in payment of above said dues by the respondents whereas the petitioner has retired on 31.03.2008.
(2.) The counsel for the respondent submits that the petitioner is retaining the quarter even after his retirement.
(3.) The respondents are directed to clear the claim of the retrial dues in accordance with law within a period of three months from the date of receipt of a copy of this order and the petitioner will vacate the quarter simultaneously.;