MALLIKARJUN Vs. REGISTRAR

JUDGEMENT

(1.) The petitioner who is a retired employee of the respondent-University has sought for a writ of mandamus in the present writ petition to fix his regular pension and to pay all monetary benefit with interest.

(2.) Heard the learned counsel for the parties.

(3.) The petitioner who was appointed as Junior Clerk in the respondent-University has retired on 30/4/2011 on attaining the age of superannuation. It appears that his pensionary benefits have not been paid to him. The petitioner has produced Annexure-M dtd. 25/4/2017 which is addressed to the Vice Chancellor of the respondent-University. The grievance of the petitioner is that though such a representation is given in the year 2017, till date the same is not considered.