Balbir Singh vs State Of U.P.,Thru. Secy.,Lok ...
2011 Latest Caselaw 3517 ALL

Citation : 2011 Latest Caselaw 3517 ALL
Judgement Date : 4 August, 2011

Allahabad High Court

Balbir Singh vs State Of U.P.,Thru. Secy.,Lok ... on 4 August, 2011

Bench: Shri Narayan Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 4795 of 2011
 

 
Petitioner :- Balbir Singh
 
Respondent :- State Of U.P.,Thru. Secy.,Lok Nirman Vibhag & Others
 
Petitioner Counsel :- Prem Shanker Trivedi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

The petitioner is aggrieved for not deducting the GPF amount, whereas according to him already by means of order dated 4th of June, 2008, issued by the opposite party No.5, a decision has been taken to deduct his GPF. He has also made a representation to the opposite party No.5 on 13th of September, 2010 for redressal of his grievance. Therefore, without entering into the merit of the case, I hereby dispose of the writ petition finally with the direction to the opposite party No.5 to take a decision on the petitioner's representation within one month after receipt of a certified copy of this order.

In the aforesaid terms the writ petition is disposed of finally.

Order Date :- 4.8.2011

Banswar