WPSS/2301/2023
2025 Latest Caselaw 1872 UK

Uttarakhand High Court

WPSS/2301/2023 on 11 August, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports, orders or
SL.          proceedings or directions and
      Date                                                                   COURT'S OR JUDGES'S ORDERS
No                Registrar's order with
                       Signatures




                                                WPSS No.2301 of 2023
                                                Hon'ble Pankaj Purohit, J.

Mr. Shubhang Dobhal, Advocate for the petitioner.

2. Mr. Tarun Mohan, learned Brief Holder for the State.

3. Heard on the Modification Application MCC No. 03 of 2025 whereby the petitioner has prayed to modify the judgment dated 09.09.2024 passed by this Court.

4. By way of said application, the petitioner wants modification of the impugned order to the extent that interest should be paid on account of late payment of pension and retiral dues to the petitioner.

5. Having heard learned counsel for the parties, this Court is of the opinion that already the petition has been allowed by this Court on 09.09.2024 directing the respondent no.3/Zila Adhikari Nainital to make payment of retiral dues and pension to the petitioner latest by three months. This Court is also of the opinion that sufficient relief has been granted in the matter and there is hardly any ground to interfere with the impugned order.

6. In view of what has been stated hereinabove the modification application is without any merit and the same is dismissed.

(Pankaj Purohit, J.) 11.08.2025 Nahid