Vinod Kumar Tripathi vs State Of U.P.Through Secretary & ...
2012 Latest Caselaw 6197 ALL

Citation : 2012 Latest Caselaw 6197 ALL
Judgement Date : 20 December, 2012

Allahabad High Court

Vinod Kumar Tripathi vs State Of U.P.Through Secretary & ... on 20 December, 2012

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 67367 of 2012
 

 
Petitioner :- Vinod Kumar Tripathi
 
Respondent :- State Of U.P.Through Secretary & Ors.
 
Petitioner Counsel :- Shyam Lal Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Tarun Agarwala,J.

Heard the learned counsel for the petitioner and the learned Standing Counsel.

The petitioner has filed the present writ petition praying that he is entitled for interest for the belated period of arrears of salary.

In this regard the petitioner should file an appropriate suit.

The writ petition is dismissed.

Order Date :- 20.12.2012

Bhaskar

(Tarun Agarwala, J.)

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