DINENDRA CHANDRA BISWAS Vs. STATE OF ARUNACHAL PRADESH AND ORS.

JUDGEMENT

(1.) BY making this application under Article 226 of the Constitution of India, the petitioner has approached this court seeking issuance of appropriate writ or. writs commanding the respondents to determine and pay to the petitioner all his retiral benefits including pension, gratuity, GPF, leave encashment money, etc., together with interest, which might have accrued thereon.

(2.) BRIEFLY stated, petitioner's case runs as follows : -

(3.) I have carefully perused the materials on record. I have heard Mr. R.D. Lal, learned counsel for the petitioner, and Mr. B. L. Singh, learned Senior Government Advocate, appearing on behalf of the State respondents.