Mahesh Prasad vs State Of U.P. And 3 Ors.
2015 Latest Caselaw 683 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 31641 of 2015
 

 
Petitioner :- Mahesh Prasad
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Ashok Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri Ashok Kumar Yadav, learned counsel for the petitioner and Sri D.S. Dubey, learned counsel for the respondents.

It is stated that the petitioner has retired from service on 31.1.2011 but till date, his retiral dues have not been paid to him. In respect of his claim, the petitioner preferred representations before the authority concerned on 20.5.2014 and 20.2.2015 for redressal of his grievance, copies of which have been filed as Annexures no. 4 and 5 to the writ petition.

In my opinion, no useful purpose would be served by keeping this matter pending.

The writ petition is disposed of with the direction to the Regional Manager, U.P.S.R.T.C., Gorakhpur to consider and decide the petitioner's representation dated 20.2.2015 within a period of three months from the date of receipt of certified copy of this order.  The petitioner shall also provide a certified copy of representation dated 20.2.2015.

It is made clear that the Court has not adjudicated the claim of the petitioner on merit.

Order Date :- 26.5.2015

Ashish Pd.