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Judgment
L. Narayana Swamy, CJ
By way of the instant writ petition, the petitioner is seeking a direction to the respondents to grant the gratuity, leave encashment alongwith interest,
interest on commutation amount as revisable from time to time alongwith interest @ 9% per annum.
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 the retiral benefit. Until and unless the case of
the petitioner has been considered and rejected, the petitioner would not get any cause of action.
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. On receipt of such representation, the respondents are directed to consider and pass appropriate order on the representation within a
period of three months thereafter, in accordance with law.
It goes without saying that the petitioner will be at liberty to approach this Court for redressal of his grievances, in case the same are not redress, if
they are so advised.
Pending application(s), if any, also stand(s) disposed of.