Jagdamba Prasad Singh vs State Of U.P.Through Prin Secy ...
2015 Latest Caselaw 4157 ALL

Citation : 2015 Latest Caselaw 4157 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Jagdamba Prasad Singh vs State Of U.P.Through Prin Secy ... on 17 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5122 of 2006
 

 
Petitioner :- Jagdamba Prasad Singh
 
Respondent :- State Of U.P.Through Prin Secy Secondaery Education
 
Counsel for Petitioner :- R.B.S.Rathore,Ajay Kumar Singh
 
Counsel for Respondent :- C.S.C,D.K. Tripathi,Nagendra B.Singh,Nagendra Kumar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Petitioner, who appears in person, states that retiral dues of his late father,namely, Jagdamba Prasad Singh were released after about seven years but no interest has been paid on the same.

Standing Counsel is directed to seek instructions about the admissibility of interest on delayed payment.

List this case on 7.12.2015.

Order Date :- 17.11.2015

MH/-

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