Section 4(1) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(1)Where any order has been passed or purported to be passed on or after November 1, 1973, under the first proviso to clause (i) of the said Rule 56 or under Note 1 to Article 465 or under Note 1 to Article 465-A of the Civil Service Regulations requiring a Government servant to retire either without notice or on a notice for a period shorter than three months, such Government servant, as not already paid his pay or the whole or part of the said period of three months as the case may be, shall be entitled to claim a sum equivalent to the amount of his pay plus allowances, if any, for the whole period of three months or, as the case may be, for the period by which the notice fell short of three months, at the rate at which he was drawing immediately before the date of such order.
