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Judgment
Manoj Kumar Tiwari, J
Petitioner served as Work Agent in Uttarakhand Peyjal Sansadhan Vikas Evam Nirman Nigam and retired on 30.11.2020.
Since retiral dues of the petitioner have not been released, therefore, petitioner has approached this Court. The details of the retiral dues, which are
pending, have been given in para no. 8 of the writ petition.
Mr. Bhupendra Singh Bisht, learned counsel appearing for respondent no. 2 accepts that dues of the petitioner are pending, but, he submits that on
account of financial crises, the dues could not be released so far. He assures the Court that all the admissible dues of the petitioner shall be released at
the earliest.
In view of submission made by Mr. Bhupendra Singh Bisht, learned counsel appearing for respondent no. 2, the writ petition is disposed of with a
direction to the Competent Authority to release the retiral dues of the petitioner, as early as possible, but, not later than three months from the date of
production of certified copy of this order.