- (1.) IN his reply to the counter affidavit, the petitioner has acknowledged that during the pendency of this writ application, payment towards the retiral dues have been made by the respondents under the various Heads specified in para -4 of the rejoinder. However, the petitioner's grievance survives on account of non -payment of the dues to which the petitioner is entitled, as specified in para -5 of the rejoinder.
(2.) LEARNED counsel for the petitioner would want to explain that the respondents have illegally deducted a sum of Rs. 20,000/ - from the petitioner's gratuity and likewise, have also made deduction of the payable pension amount, that too, without any prior notice to the petitioner and without any inquiry and long after the date of the petitioner's retirement. Such acts of the respondents, according to the learned counsel, is totally illegal and in violation of the principles of natural justice. Counsel for the respondents would want to inform that the major portion of the petitioner's retiral dues have been released and paid to him. As regards the dispute concerning deduction made from the payable gratuity amount and pension, learned counsel submits that the grievance of the petitioner has to be looked into in terms of the objection taken by him.
(3.) THERE appears some force in the submission made by the learned counsel for the petitioner, highlighting the grounds of objection taken against the deduction of amounts from his payable gratuity and pension by the respondents.;