As per case facts, several retired government employees filed Writ Petitions seeking the release of various pending retiral benefits like gratuity, leave encashment, provident fund, and arrears from the State ... and treasury officials. The question arose whether the High Court should direct the respondents to release these unpaid pensionary benefits, potentially with interest, given the respondents' inaction. Finally, the High Court, citing a similar prior order, directed the respondents to release all due retiral benefits to the petitioners within six weeks. Failing this, the entire outstanding amount would accrue interest at ten percent per annum from its due date until paid.