Allahabad High Court
Om Prakash Chaubey vs State Of U.P. on 11 January, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 729 of 2010 Petitioner :- Om Prakash Chaubey Respondent :- State Of U.P. Petitioner Counsel :- Sunil Kumar Singh Respondent Counsel :- C.S.C. Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the petitioners and the learned standing counsel.
The petitioners are the heirs of late Smt. Shyama Devi. They claim that the benefits to which their mother was entitled upon her retirement and to which they are entitled after her death, have not been released so far.
The petitioners may approach the respondent no. 3, who shall consider the grievance of the petitioners and pass an appropriate order within a period of three months from the date of presentation of a certified copy of this order before him and in case the petitioners are found to be entitled for the said benefit, the same shall be released forthwith without any further delay.
Order Date :- 11.1.2010 Akv