Heeralal Singh vs State Of U.P. & Others
2011 Latest Caselaw 6209 ALL

Citation : 2011 Latest Caselaw 6209 ALL
Judgement Date : 28 November, 2011

Allahabad High Court

Heeralal Singh 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. - 67974 of 2011
 

 
Petitioner :- Heeralal Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Brijesh Chandra Naik
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Manoj Misra,J.

It is stated by learned counsel for the petitioner, that the petitioner retired as Joint Commissioner (Appeals), Commercial Tax Department, Jaunpur on 31.1.2010 after attaining the age of superannuation. He was paid the leave encashment and gratuity as retiral dues with delay of about seven months. By this writ petition he has prayed for interest on the amount of leave encashment and gratuity.

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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