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H.C. Pant vs State of Uttarakhand and Others

Uttarakhand High Court · Decided on 19 May 2011 · Citation: (2011) 05 UK CK 0012

HON’BLE JUDGES
Sudhanshu Dhulia, J
CASE NUMBER
Writ Petition No. 460 of 2011 (S/S)
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Judgment

6 paragraphs · 216 words

Sudhanshu Dhulia, J.—Heard Mr. S.S. Yadav, Advocate for the Petitioner and Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand.

2.

The Petitioner was an employee of Training and Employment Department, Government of Uttarakhand. He reached the age of superannuation on 30.11.2009. The contention of the Petitioner is that although he has received all other post retirement benefits, his GPF has not been released.

3.

Learned Counsel for the Petitioner prays that the Respondents be directed to decide his representation which is already pending before them.

4.

For the reasons of both expediency and justice, this writ petition is being disposed of with the direction to Respondent No. 2 to dispose of the representation of the Petitioner, in case a fresh representation is filed by the Petitioner before him within a period of two weeks from today regarding the release of GPF to the Petitioner. In case the Petitioner is so liable to receive the same in accordance with law. It is further directed that the representation made by the Petitioner shall be decided expeditiously but in any case before four weeks from the date a certified copy of this order along with the representation is produced before him.

5.

With the above directions, writ petition is disposed of.

6.

No order as to costs.