Ravindra Singh vs State Of U.P. And 4 Others
2014 Latest Caselaw 1824 ALL

Citation : 2014 Latest Caselaw 1824 ALL
Judgement Date : 16 May, 2014

Allahabad High Court

Ravindra Singh vs State Of U.P. And 4 Others on 16 May, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 27588 of 2014
 

 
Petitioner :- Ravindra Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Vinod Kumar Singh,Manoj Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

The claim of retiral dues and leave encashment etc. of the petitioner has been turned down on the ground that he did not hand over complete charge of his office upon his retirement.

Learned Standing Counsel represents respondent nos. 1,2 and 3.

Issue notice to respondent nos.4 & 5 returnable at an early date for which learned counsel for the petitioner will take steps within a week.

The respondents may file counter affidavit within one month.

List thereafter.

Order Date :- 16.5.2014

SKM

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