Indra Dev Bhatt vs State Of Uttarakhand And Another
2021 Latest Caselaw 3967 UK

     HIGH COURT OF UTTARAKHAND AT NAINITAL

         Writ Petition (S/S) No. 1269 of 2021

Indra Dev Bhatt                              ........... Petitioner

                               Vs.

State of Uttarakhand and another           .......... Respondents


Present : Mr. K.K. Harbola, Advocate for the petitioner.
          Ms. Anjali Bhargawa, Additional Chief Standing Counsel
          for the State/respondent no.1.
          Mr. Bhupendra Singh Bisht, Advocate for respondent no.2.



                          JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

Petitioner having served with respondent no.2 department, retired on 31.12.2020. He has not been paid his retiral dues. He made various representations. Petitioner claims his retiral dues total `11,79,774/-. To get this amount, instant petition has been filed.

2. Heard learned counsel for the parties and perused the record.

3. At the very outset, learned counsel appearing for respondent no.2 would submit that the respondent no.2 admits that claim of the petitioner, but seeks time to make the payment.

4. It is also submitted that the case is covered by the judgment dated 30.11.2015 of this Court, passed in WPSB No.494 of 2015 and connected matters.

5. In view of the submissions raised, the writ petition stands disposed of in terms of the judgment and

order dated 30.11.2015, passed in WPSB No.494 of 2015 and connected matters by this Court.

(Ravindra Maithani, J.) 30.09.2021 Sanjay