Badri Vishal vs State Of U.P. Thru ...
2016 Latest Caselaw 358 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 6978 of 2013
 

 
Petitioner :- Badri Vishal
 
Respondent :- State Of U.P. Thru Prin.Secy.Minor Irrigation Deptt.& Ors.
 
Counsel for Petitioner :- V.K. Dubey,Virendra Kumar Dubey
 
Counsel for Respondent :- C.S.C.,Anurag Tripathi,Devendra Kumar
 

 
Hon'ble Ritu Raj Awasthi,J.

Mr. Anurag Tripathi, learned counsel for opposite party no. 2 has filed supplementary counter affidavit, the same is taken on record.

It is submitted that for the post retiral dues of petitioner, in compliance of Court's orders dated 16.11.2015 and 26.2.2016, the department has approved for re-calculation of the post retiral dues of the petitioner vide order dated 03.03.2016, copy of which is annexed as Annexure No. SCA-7 to the supplementary counter affidavit. The GPF and arrears have already been paid to petitioner. Process for pension and gratuity are in progress and will be complete at the earliest.

Learned counsel for petitioner may file reply to the supplementary counter affidavit within a week.

List in the week commencing 28.3.2016.

Order Date :- 11.3.2016

Santosh/-