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Judgment
6 paragraphs · 144 wordsL. Narayana Swamy, CJ
By way of the instant writ petition, the petitioner is seeking a direction to the respondents to release the retiral dues, i.e. Gratuity, GPF, commuted value of pension, etc., alongwith interest.
Having gone through the averments made in the writ petition as also the documents annexed therewith, it appears that the petitioner has straight away approached this Court and has not made any demand/representation to the respondents to release his retiral benefits.
In view of the above, the writ petition is disposed of permitting the petitioner to approach the respondents, at the first instance, for releasing his retiral benefits.
It goes without saying that petitioner will be at liberty to approach this Court for redressal of his grievances, in case the same are not redressed.
Pending miscellaneous applications, if any, are also disposed of accordingly.