Dinesh Singh vs Union Of India And Others
2022 Latest Caselaw 2097 UK

IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

             THE CHIEF JUSTICE SHRI VIPIN SANGHI
                             AND
            JUSTICE SHRI RAMESH CHANDRA KHULBE

                   Special Appeal No.107 OF 2022

                          Dated: July 12, 2022


Dinesh Singh                                          .......... Appellant

                                     Vs.

Union of India and Others                        ...... Respondents

Presence: -
Shri Amar Murti Shukla, learned counsel for the appellant.
Shri Rakesh Thapliyal, learned Assistant S.G. for the Union of India.


JUDGMENT: (Per Shri Vipin Sanghi, Chief Justice)


             After some arguments, learned counsel for the
 appellant does not press the appeal. He submits that his
 dues, upon compulsory retirement, are not being paid in
 accordance with the rules.

 2.          In    case     the    appellant-petitioner          makes   a
 representation in this regard, the same shall be dealt
 with, and the grievance of the petitioner be redressed, if
 there is any merit in the same.

 3.          The present special appeal stands disposed of
 accordingly.


                                  ___________________
                                        VIPIN SANGHI, C.J.



                                                ______________
                                  RAMESH CHANDRA KHULBE, J.

Dated: 12th July, 2022 Rdang