- (1.) The petitioner has filed this application under Article 226 of the Constitution of India for direction(s) upon the respondents authority for the following relief(s); (a) To pay the full and final pension from October 2007 onwards after adjusting the amount of provisional pension paid. (b) To pay the amount of commuted value of pension. (c) To pay the amount of full and final gratuity. (d) To pay the amount of leave encashment equivalent to the salary of 300 day "â„¢s of unutilized earned leave balance to the credit of the petitioner at the time of his retirement. (e) To pay the up to date statutory interest on the delayed payments on account of General Provident Fund and Group Insurance. (f) To pay the statutory and penal interest on all amounts due and payable to the petitioner on the date of his retirement (30.9.07) or soon thereafter from the date it became due till the same are paid and also the cost of litigation.
(2.) In substance, the petitioner is seeking the post-retiral benefits, which have not been paid to the petitioner, though the petitioner was superannuated on 30.09.2007. The petitioner has sent a registered post letter to the respondents for payment of retirement benefits, but due to some or other reasons, the same could not be paid by the respondents.
(3.) It would be just and proper to direct the petitioner to file a fresh representation along with his grievances before the respondent Nos. 2 and 4 within one months from today and the respondents will dispose of the said representation by speaking order, expeditiously, preferably within a period of four months from the date of representation. It is needless to say that after disposal of the representation, if any, due amount is found, the said amount shall be paid within two months, thereafter. Accordingly, this writ application is disposed of. No order as to costs.;