Raghunath Yadav vs State Of U.P. And 3 Ors
2014 Latest Caselaw 6909 ALL

Citation : 2014 Latest Caselaw 6909 ALL
Judgement Date : 23 September, 2014

Allahabad High Court

Raghunath Yadav vs State Of U.P. And 3 Ors on 23 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51521 of 2014
 

 
Petitioner :- Raghunath Yadav
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- B.N. Singh Rathore
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

The petitioner is claiming certain arrears of post retiral benefits including pay fixation, and third ACP etc.

The petitioner may submit a representation to The Finance Controller, UP Police, Headquarters, Allahabad (Respondent no. 3) by raising all his grievances within a period of one month from the date of receipt of this order. In such event, the representation is filed, respondent no. 3 shall consider and dispose of the same within a period of two months thereafter.

With the aforesaid observations, the writ petition is disposed of.

Order Date :- 23.9.2014

SKS

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