Uttarakhand High Court
WPSS/593/2019 on 20 March, 2019
Author: Manoj K. Tiwari
Bench: Manoj K. Tiwari
WPSS No. 593 of 2019 Hon'ble Manoj K. Tiwari, J.
Heard Mr. Prabhat Bohra, learned counsel for the petitioner and Mr. M.S. Rawat, Advocate holding brief of Mr. D.S. Patni, learned counsel for the respondents.
Petitioner served in Uttarakhand Peyjal Nigam and retired from the post of Administrative Officer on 31.12.2014. According to the petitioner, he served for 37 long years in U.P. Peyjal Nigam followed by Uttarakhand Peyjal Nigam, however, his retiral dues have not been released to him.
Mr. M.S. Rawat, learned counsel for the respondent/Uttarakhand Peyjal Nigam submits that the present controversy is covered by the judgment dated 30.11.2015 rendered by Division Bench of this Court in WPSB No. 494 of 2015.
Learned counsel for the petitioner has no objection, if the writ petition is disposed of in terms of the aforesaid judgment rendered by Division Bench of this Court.
Accordingly, writ petition stands disposed of in terms of the judgment dated 30.11.2015 passed in WPSB No. 494 of 2015 (Lalita Prasad Tewari Vs Uttarakhand Payjal Sansadhan Vikas Evam Nirman Nigam).
(Manoj K. Tiwari, J.) 20.03.2019 Aswal