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Judgment
Ravindra Maithani, J
Petitioner seeks retiral dues. It is the case that the petitioner worked with the respondent department for many years and superannuated on
30.09.2019, but, his dues have yet not been paid.
Heard learned counsel for the parties and perused the record.
A statement has been given by the learned counsel appearing for the respondent that within three months from today, all the admissible dues will be
paid to the petitioner. It is said that due to financial crunch, the payment could not be made on time.
The Court takes on record the statement given by the learned counsel for the respondent.
The writ petition is disposed of with the direction to the respondent to make payment of all the admissible dues to the petitioner within a period of
three months from today.