VIRENDRA KUMAR SHARMA Vs. DISTRICT MAGISTRATE NAINITAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this present writ petition, petitioner has sought following relief:

(3.) Learned counsel for the petitioner submits that, subsequent to filing of the writ petition, some amount has been released in favour of the petitioner towards GPF, However, he submits that the amount released to the petitioner falls short of what petitioner is actually entitled to. He further submits that amount of interest is also to be paid to the petitioner.