Babu Lal (A.P. 128) vs State Of U.P. And Another
2014 Latest Caselaw 478 ALL

Citation : 2014 Latest Caselaw 478 ALL
Judgement Date : 2 April, 2014

Allahabad High Court

Babu Lal (A.P. 128) 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. - 19323 of 2014
 

 
Petitioner :- Babu Lal (A.P. 128)
 
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 on 28.2.2009 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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