Muzaffar Hussain vs U.P. State Warehousing ...
2012 Latest Caselaw 3274 ALL

Citation : 2012 Latest Caselaw 3274 ALL
Judgement Date : 27 July, 2012

Allahabad High Court

Muzaffar Hussain vs U.P. State Warehousing ... on 27 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3971 of 2012
 

 
Petitioner :- Muzaffar Hussain
 
Respondent :- U.P. State Warehousing Corporation Head Office Thru M.D.&Anr
 
Petitioner Counsel :- R.S. Tomar
 
Respondent Counsel :- Rakesh Kumar Chaudhary
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner retired from service on 30.6.2000. At point in time, when the petitioner attained age of superannuation, no recovery proceedings/disciplinary proceedings were pending against him.

When the petitioner demanded release of gratuity amount, plea has been taken by the Managing Director, U.P. State Ware Housing Corporation, respondent no.2, that the petitioner had caused losses.

Respondent no.2 is directed to file his affidavit within fifteen days from today as to under what rule or legal authority graduity amount of the petitioner is being withheld.

List on 22.8.2012.

Order Date :- 27.7.2012

A.Nigam