Ram Singh Chauhan vs State Of U.P. Through Prin. Secy. ...
2014 Latest Caselaw 9050 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SERVICE SINGLE No. - 6678 of 2014
 

 
Petitioner :- Ram Singh Chauhan
 
Respondent :- State Of U.P. Through Prin. Secy. Nagar Vikas Lko. & Ors.
 
Counsel for Petitioner :- Sishil K.Singh Chauhan
 
Counsel for Respondent :- C.S.C.,Awadhesh Shukla,Namit Sharma
 

 
Hon'ble Manoj Kumar Gupta,J.

Pursuant to the order of this Court dated 21.11.2014, learned counsel for petitioner, after receiving instructions from  his client states that  the petitioner has been paid pension for the first time in the month of November, 2014 amounting to Rs.13870/-. He submits that retiral dues and  arrears of pension have not been paid so far.

On the other hand, Sri Awadhesh Shukla, learned counsel appearing on behalf of respondent no.2 and 3 states that  the petitioner has not completed certain formalities on account of which, retiral dues  have not been released so far.

After considering the submissions made by learned counsel for the parties, I am of the opinion that the petitioner should approach respondent no.3 giving details of the amount which still remains unpaid and whereupon, the respondent no.3 shall examine the claim of  the petitioner and shall take appropriate decision in accordance with law, expeditiously, preferably within a period of next two months.

Subject to the aforesaid observations/directions, the writ petition stands disposed of.

(Manoj Kumar Gupta, J.)

Order Date :- 24.11.2014

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