WPSS/1086/2021
2021 Latest Caselaw 3322 UK

IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
        ON THE 26TH DAY OF AUGUST, 2021
                               BEFORE:
      HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        Writ Petition (S/S) No. 1086 of 2021


BETWEEN:

Bajrangi Singh.                                          .....Petitioner
       (By Ms. Rangoli Purohit, Advocate)




AND:

State of Uttarakhand & another.                        ...Respondents
       (By Ms. Anjali Bhargava, Additional C.S.C. for the State/respondent no.
       1 & Mr. Bhupendra Singh Bisht, Advocate for respondent no. 2)




                            JUDGMENT

Petitioner served as Work Agent in Uttarakhand Peyjal Sansadhan Vikas Evam Nirman Nigam and retired on 30.11.2020.

2. Since retiral dues of the petitioner have not been released, therefore, petitioner has approached this Court. The details of the retiral dues, which are pending, have been given in para no. 8 of the writ petition.

3. Mr. Bhupendra Singh Bisht, learned counsel appearing for respondent no. 2 accepts that dues of the petitioner are pending, but, he

submits that on account of financial crises, the dues could not be released so far. He assures the Court that all the admissible dues of the petitioner shall be released at the earliest.

4. In view of submission made by Mr. Bhupendra Singh Bisht, learned counsel appearing for respondent no. 2, the writ petition is disposed of with a direction to the Competent Authority to release the retiral dues of the petitioner, as early as possible, but, not later than three months from the date of production of certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Navin