Dr. Dinananth vs State Of U.P. And 4 Others
2015 Latest Caselaw 2355 ALL

Citation : 2015 Latest Caselaw 2355 ALL
Judgement Date : 16 September, 2015

Allahabad High Court

Dr. Dinananth vs State Of U.P. And 4 Others on 16 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - A No. - 53019 of 2015
 

 
Petitioner :- Dr. Dinananth
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Tripathi B.G. Bhai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

The grievance of the petitioner in the matter is that he may be provided necessary monitory benefits subsequent to his retirement. The grievance needs to be examined more appropriately by the respondent no.5, Chief Medical Officer, Hamirpur at the first instance.

Accordingly, this writ petition is disposed of with liberty to the petitioner to file a representation for ventilating his grievances before respondent no.5 within two weeks along with a certified copy of this order. If such representation is filed, respondent no.5 shall consider the same by means of a reasoned order preferably within eight weeks thereafter. All consequential actions shall be taken accordingly.

Order Date :- 16.9.2015

Ashish Pd.