Duli Chandra vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6741 ALL

Citation : 2014 Latest Caselaw 6741 ALL
Judgement Date : 19 September, 2014

Allahabad High Court

Duli Chandra vs State Of U.P. And 4 Ors on 19 September, 2014

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 50549 of 2014
 

 
Petitioner :- Duli Chandra
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Manoj Gautam
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Grievance of the petitioner is that the respodents have made illegal deduction from his post retiral dues.

From the impugned order, it appears that no reason has been assigned by the authority concerned regarding illegal deduction.

Learned standing counsel may seek instruction in the matter.

Put up this case on 13.10.2014 in the additional cause list.

Order Date :- 19.9.2014

SKS

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