Rammurti vs State Of U.P. & 4 Others
2013 Latest Caselaw 7402 ALL

Citation : 2013 Latest Caselaw 7402 ALL
Judgement Date : 11 December, 2013

Allahabad High Court

Rammurti vs State Of U.P. & 4 Others on 11 December, 2013

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 67871 of 2013
 

 
Petitioner :- Rammurti
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- R.S. Singh
 
Counsel for Respondent :- C.S.C.,Manish Goyal,Udai Bhan Singh
 

 
Hon'ble Abhinava Upadhya,J.

Heard Sri R.S.Singh, learned counsel for the petitioner, Sri Manish Goyal, learned counsel appearing for the respondent no.5, learned Standing Counsel appearing for the State-respondents and Sri U.B.Singh, learned counsel appearing for respondent nos.3 and 4.

This writ petition is disposed of with a direction to the respondent no.4 to consider the grievance of the petitioner with regard to his post retiral benefits and pass an appropriate order within a period of six weeks. If the petitioner is found entitled for any payments the same shall be released forthwith.

Order Date :- 11.12.2013

SKM

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