Pretam Lal (C.P. 639) vs State Of U.P. And Another
2014 Latest Caselaw 429 ALL

Citation : 2014 Latest Caselaw 429 ALL
Judgement Date : 2 April, 2014

Allahabad High Court

Pretam Lal (C.P. 639) vs State Of U.P. And Another on 2 April, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 19321 of 2014
 

 
Petitioner :- Pretam Lal (C.P. 639)
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Rajesh Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

This is a writ petition seeking retiral dues which have not been paid till date even though the petitioner retired in 2011 from the post of Constable in U.P.Police. The ground for not giving retiral dues is pendency of a criminal case against the petitioner.

Let a counter affidavit be filed by the Learned Standing Counsel within one month.

List thereafter.

Order Date :- 2.4.2014

SKM

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