Chaturbhuj Sharma (W.P. No. 93 ... vs The State Of U.P. Thru. The Prin. ...
2017 Latest Caselaw 878 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- REVIEW PETITION DEFECTIVE No. - 137 of 2012
 

 
Petitioner :- Chaturbhuj Sharma (W.P. No. 93 (S/B)Of 2006 )
 
Respondent :- The State Of U.P. Thru. The Prin. Secy. Home Deptt. & Ors.
 
Counsel for Petitioner :- Amit Bose,Abhishek Bose
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

A short counter affidavit on behalf of the Senior Superintendent of Police, Ghaziabad has been filed which is taken on record. In the affidavit, it has been stated that competent authority after examining the matter for payment of salary from the date of dismissal to the date of reinstatement and order dated 25.04.2017, arrears of salary amounting to Rs. 9,26,981/- (Nine lakhs twenty six thousand none hundred eighty one rupees) has been paid to the petitioner through Cheque No. 649238 dated 04.05.2017, which has been accepted by the petitioner on 04.05.2017 and now there is no dues outstanding against the petitioner with the department.

Shri Amit Bose, learned counsel for the petitioner submitted that as the entire services dues have been paid to the petitioner by the concerned authority, therefore, he may be permitted not to press this petition.

Accordingly, the review petition is dismissed as not pressed.

Order Date :- 18.5.2017

Pachhere/-