Chhote Lal vs State Of U.P. & Others
2011 Latest Caselaw 6199 ALL

Citation : 2011 Latest Caselaw 6199 ALL
Judgement Date : 28 November, 2011

Allahabad High Court

Chhote Lal vs State Of U.P. & Others on 28 November, 2011

Bench: Sunil Ambwani, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 68196 of 2011
 

 
Petitioner :- Chhote Lal
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- K. Shahi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Manoj Misra,J.

It is stated that other than payment of 90% of GPF, the petitioner, who has retired as Principal of Government Inter College, Ballia on 30.6.2010, has not been paid other retiral benefits.

Learned Standing Counsel appear for all the respondents. He will seek instructions or file counter affidavit within two weeks.

List on 15.12.2011.

Order Date :- 28.11.2011

RKP

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