HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - A No. - 37553 of 2017 Petitioner :- Dr. Ravi Shankar Shukla Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Vinay Kumar Tiwari Counsel for Respondent :- C.S.C. Hon'ble Ran Vijai Singh,J.
Hon'ble Ifaqat Ali Khan,J.
Supplementary affidavit has been filed by learned counsel for the petitioner, which is taken on record.
We have heard Sri Vinay Kumar Tiwari, learned counsel for the petitioner.
The petitioner is aggrieved by non payment of interest on the delayed payment of post retiral dues.
Matter requires scrutiny.
Issue notice.
Notices on behalf of respondents have been accepted by Office of learned Chief Standing Counsel, therefore notice need not be served again to the aforesaid respondents.
Learned Standing counsel prays and is granted four weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.
List thereafter.
Order Date :- 23.8.2017 Swati