SAVITRI DEVI Vs. MUNICIPAL BOARD

JUDGEMENT

(1.) The instant writ petition has been filed seeking the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioner that having served Municipal Board, Nainital for about 24 years, the petitioner retired from service on 30.06.2020, but yet his retiral dues have not been paid.