Ajit Kumar Sinha, J. - (1.) This writ petition has been preferred for issuance of an appropriate writ, order or direction commanding upon the concerned respondents to show cause as to why and under what circumstances they have not released the entire retiral benefits of the petitioners above named and for issuance of appropriate writ in the nature of mandamus for directing the concerned respondent to release the entire retiral benefits forthwith along with statutory interest as well as Penal interest of 18% per annum thereupon till the date of payment.
(2.) It appears as per the chart given in para-4 onwards in supplementary affidavit filed by the petitioners that there are balance payable towards Gratuity and also towards arrears in terms of the U.G.C. pay-scale.
(3.) The counsel for the respondent University fairly admits that now the petitioner is entitled to the Gratuity to the tune of Rs.2.5 lakhs.;