(1.) Heard Mr. R.C. Tamta, learned counsel for the petitioner and Mr. Paresh Tripathi, learned Chief Standing Counsel for the State Government and, with their consent, the Writ Petition is disposed of at the stage of admission.
(2.) The petitioner has invoked the jurisdiction of this Court seeking a mandamus directing the respondents to release all retiral benefits of the petitioner, including leave encashment and pension, forthwith as the petitioner is in financial difficulty.
(3.) When the matter came up before us on 28/5/2019, learned Chief Standing Counsel for the State Government had sought time to obtain instructions. Today Mr. Paresh Tripathi, learned Chief Standing Counsel for the State Government, on instructions, would submit that a part of the retiral dues of the petitioner has already been paid, only leave encashment and pension is due to be paid; and the remaining retiral dues of the petitioner shall be paid to him within two months from today.