Ram Ran Vijay Prasad Rai vs State Of U.P.Thru Principal Secy ...
2012 Latest Caselaw 6135 ALL

Citation : 2012 Latest Caselaw 6135 ALL
Judgement Date : 19 December, 2012

Allahabad High Court

Ram Ran Vijay Prasad Rai vs State Of U.P.Thru Principal Secy ... on 19 December, 2012

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 66877 of 2012
 

 
Petitioner :- Ram Ran Vijay Prasad Rai
 
Respondent :- State Of U.P.Thru Principal Secy P.W.D. & Others
 
Petitioner Counsel :- Nand Kishor Singh,Rahul Agarwal
 
Respondent Counsel :- C.S.C.
 
Hon'ble Tarun Agarwala, J.

The petitioner has retired from service, but his post retirement dues has not been released so far. In this regard the petitioner has filed a representation, which is pending for consideration.

In light of the aforesaid, this writ petition is disposed of with a direction to Authority concerned to decide the petitioner's representation by a reasoned and speaking order within six weeks from the date of production of a certified copy of the order.

Order Date :- 19.12.2012

Vinod.

(Tarun Agarwala, J.)

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