Raj Kumar vs State Of U.P. And 3 Others
2022 Latest Caselaw 20114 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 19487 of 2022
 

 
Petitioner :- Raj Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Durga Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed with the following prayers:-

"(i) Issue writ, order or direction in the nature of Mandamus directing the respondent no. 2 (The District Magistrate/Collector Saharanpur) to grant pension and other post retiral dues to the petitioner.

(ii) Issue a writ, order or direction in the nature of Mandamus directing the respondent no. 2 (The District Magistrate/Collector Saharanpur) to decide the representation of the petitioner for payment of pay the pension, gratuity and other post retiral dues."

Considering the facts and circumstances of the case, the present petition is disposed off giving liberty to the petitioner to file a fresh representation before the respondent no. 2, who shall consider and decided the same in accordance with law within a period of three months from the date of production of a copy of this order before the respondent no. 2. The petitioner would be at liberty to cite all the judgments that he wants to submits alongwith representation.

The petition stands disposed off.

Order Date :- 6.12.2022

Shafique