D.G.R. Patnaik, J. - (1.) The petitioner in this writ application, has prayed for a direction upon the respondents to pay him current pension and also the arrears of pension together with statutory penal interest.
(2.) The petitioner who was employed under the respondent BCCL had retired from service on 16.07.1996.
(3.) The petitioners contention is that during the tenure of his employment, the respondent employer used to deduct the amounts towards pension and other benefits, from his salary and after his retirement, when he had expected that his pension would be paid, no pension was released to him. The petitioner has further claimed that during the tenure of his employment, he had opted for pension scheme which was in force prior to the date of his retirement.;