LAL BAHADUR SHAH Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Mr. Vinod Kumar Deshmukh, Advocate for the petitioner. Also heard Mr. Suyashdhar Badgaiya, learned Deputy Government Advocate for the State/respondents No.1 and 2 as well as Mr. Raj Kumar Gupta, Advocate for respondent No.3.

(2.) The petitioner is aggrieved by the acts of respondent authorities, by which they have not released the retiral dues of the petitioner i.e. Pension, Gratuity, G.P.F., Leave encashment, Family Benefit Scheme/GIS etc.

(3.) By filing the instant writ petition, the petitioner has prayed for following relief(s):-