Ajay Pal Singh vs State Of U.P. And 2 Ors
2014 Latest Caselaw 7768 ALL

Citation : 2014 Latest Caselaw 7768 ALL
Judgement Date : 28 October, 2014

Allahabad High Court

Ajay Pal Singh vs State Of U.P. And 2 Ors on 28 October, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 56740 of 2014
 

 
Petitioner :- Ajay Pal Singh
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- S.K. Mishra
 
Counsel for Respondent :- C.S.C.,R.P. Singh
 

 
Hon'ble Rajan Roy,J.

Petitioner is said to have retired on 30th June, 2013, while working as Head Master at Poorva Madhyamik Vidyalaya, Nagla Dhura, Development Block Jagir, District Mainpuri.

His grievance is that till date, except for the provident fund, no other post retiral benefit has been paid to him.

Learned Standing Counsel for the respondent no. 3, District Basic Education Officer, Mainpuri shall seeek instruction as to why post retiral benefit has not been paid.

Put up this case on 3rd November, 2014, as fresh.

Order Date :- 28.10.2014

M.A.A.

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