RADHA KRISHNA SINGH Vs. COMMISSIONER VILLAGE DEVELOPMENT U P
LAWS(ALL)-2000-8-138
HIGH COURT OF ALLAHABAD
Decided on August 01,2000

RADHA KRISHNA SINGH Appellant
VERSUS
COMMISSIONER, VILLAGE DEVELOPMENT, U.P. Respondents

JUDGEMENT

D.S.Sinha, J. - (1.) Heard Shri Parvej Alam Ansari, holding brief of Shri H. K. Singh. learned counsel appearing for the petitioner and Shri K. M. Sahai, learned standing counsel of the State of U. P.. representing the respondents.
(2.) The petitioner, who retired as Block Development Officer of the State of U. P, on June 30. 1995, has not been granted retiral benefits for the period commencing from January 1, 1996. hitherto. Long back, to be precise, on October 31. 1995. he approached through his letter for the grant of retiral benefits. Later on. he moved representation dated January 12. 1996 before the respondent No. 3. A copy of this representation is to be found on record as Annexure-5 to the petition. Neither the letter nor representation was responded to.
(3.) The petitioner, therefore, moved before the respondent No. 3 by representation dated March 30, 1996. a copy whereof is Annexure-6 to the petition. This representation too went unheeded. Thereafter, the petitioner moved representations dated June 3, 1996. July 8, 1996. September 7, 1996 and September 21, 1996, copies whereof are Annexures-7, 8, 9 and 10. respectively. On these representations also the concerned authorities turned deaf ears.;


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