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Siddhnath Singh vs State Of U.P. Through Secy. Nagar ...
2012 Latest Caselaw 3939 ALL

Citation : 2012 Latest Caselaw 3939 ALL
Judgement Date : 3 September, 2012

Allahabad High Court
Siddhnath Singh vs State Of U.P. Through Secy. Nagar ... on 3 September, 2012
Bench: Ajai Lamba



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4618 of 2012
 

 
Petitioner :- Siddhnath Singh
 
Respondent :- State Of U.P. Through Secy. Nagar Vikas Lko. & Ors.
 
Petitioner Counsel :- Akhilesh Kumar Srivastava
 
Respondent Counsel :- C.S.C.,R.D.Shahi
 

 
Hon'ble Ajai Lamba,J.

Post retiral dues have not been paid to the petitioner and, therefore, this petition has been filed.

Sri Shashi Kant Mishra, Advocate, has put in appearance for respondent nos.4 and 5.

State counsel would appear for respondent nos.1 to 3.

Let counter affidavit be filed within two weeks from today indicating the period within which retiral dues, if payable, would be released.

List after four weeks.

Order Date :- 3.9.2012

A.Nigam

 

 

 
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