Allahabad High Court
Suresh Chandra Tiwari vs State Of U.P. And Others on 27 January, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 3643 of 2010 Petitioner :- Suresh Chandra Tiwari Respondent :- State Of U.P. And Others Petitioner Counsel :- M.A. Mishra Respondent Counsel :- C.S.C. Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
The petitioner claims post retiral benefits for which he had earlier filed a Writ Petition bearing No.69595 of 2009, which was disposed of on 9.11.2005 with a direction to the Project Director, Allahabad, to dispose of the claim of the petitioner.
Learned counsel contends that only partial payments were made and lately a communication has been made in this regard which indicates that the claim of the petitioner is still under process and the dues have not been cleared of.
Accordingly, this writ petition is disposed of with a direction to Respondent No.4 to proceed to pass final orders giving reasons in support thereof disposing the claim of the petitioner and to release all payments to which he is entitled without any further delay but not later than 3 months from the date of production of a certified copy of this order before him.
With the aforesaid observations, the writ petition is disposed of.
Order Date :- 27.1.2010 Irshad