Indra Prakash Chowdhary vs State Of U.P. And 2 Others
2013 Latest Caselaw 2054 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 
Case :- WRIT - A No. - 26532 of 2013
 
Petitioner :- Indra Prakash Chowdhary
 
Respondent :- State Of U.P. And 2 Others
 
Petitioner Counsel :- Raghvendra Tripathi,Prakash Chandra Tripathi
 
Respondent Counsel :- C.S.C.,Satish Chaturvedi
 

 
Hon'ble V.K. Shukla,J.

Heard learned counsel for the petitioner, learned Standing counsel as well as Sri Satish Chaturvedi, Advocate.

On the matter being taken up today, only request of the petitioner is that his request for opening of GPF account is pending since year 2010 whereas clarification asked for has been removed but final decision has not been taken on the same.

Consequently, in the facts of the case Accountant General, Accounts and Pension (AG-II) U.P. at Allahabad is directed to see and ensure that final decision is taken on the said application of the petitioner in accordance with law preferably within three months from the date of presentation of certified copy of the order passed by this Court.

With the above direction present writ petition is disposed of.

Order Date :- 13.5.2013

Dhruv