WPSB/514/2015
2022 Latest Caselaw 3072 UK

      IN THE HIGH COURT OF UTTARAKHAND
                              AT NAINITAL

                      SRI JUSTICE VIPIN SANGHI, C.J.
                                      AND
                        SRI JUSTICE R.C. KHULBE, J.

21st September, 2022 WRIT PETITION (S/B) NO. 514 OF 2015

Between:

Sri Krishna Joshi .......Petitioner.

And

State of Uttarakhand and others. ....Respondents

Counsel for the petitioner : Mr. Sanjay Kumar Joshi, learned proxy counsel for Mr. Suresh Chandra Joshi.

Counsel for the respondents : Mr. B.S. Parihar, learned Standing Counsel for the State of Uttarakhand / 1 & 2.

Mr. Kailash Chandra Joshi, learned counsel for respondent Nos. 3 & 4.

Upon hearing the learned Counsel, the Court made the following JUDGMENT : (per Sri Vipin Sanghi, C.J.)

We are informed that after filing of the present

writ petition, the respondents have released the retiral

dues of the petitioner amounting to Rs. 22,16,382/-

between 07.12.2015 and 02.07.2016 by various cheques.

2. Accordingly, this petition has become

infructuous.

3. Learned counsel for the petitioner prays that

interest may be awarded to the petitioner for the late payment. However, no such prayer has been made in the

petition.

4. The present writ petition is, accordingly,

disposed of as such.

________________ VIPIN SANGHI, C.J.

____________ R.C. KHULBE, J.

Dt: 21st September, 2022 Rathour