Ravi Chandra Srivastava vs State Of U.P.And Others
2012 Latest Caselaw 6156 ALL

Citation : 2012 Latest Caselaw 6156 ALL
Judgement Date : 19 December, 2012

Allahabad High Court

Ravi Chandra Srivastava vs State Of U.P.And Others on 19 December, 2012

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 66833 of 2012
 

 
Petitioner :- Ravi Chandra Srivastava
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- S.K.Upadhyay
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Tarun Agarwala, J.

The petitioner contends that he was issued a cheque of Rs.60,811/- in the year 2000 towards leave encashment, but the same could not be encashed as the same had become barred by lime. Since then, the petitioner has retired, but the respondents have not issued another cheque.

In light of the aforesaid, an interim mandamus is issued to the respondents to release the payment within three weeks from the date of production of a certified copy of the order or show cause within the same period by filing a counter affidavit.

List on 10th January, 2013.

Order Date :- 19.12.2012.

Vinod.

(Tarun Agarwala, J.)

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