MOTI LAL YADAV Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY the present writ petition, the petitioner has prayed for issue of a writ, order or direction in the nature of mandamus directing the respondents to release the pension, gra­tuity provident fund, dearness allow­ance, insurance and other retirement benefits in favour of the petitioner.

(2.) BRIEF facts giving rise to the writ petition are that the petitioner was work­ing in the Nagar Paiika Parishad for the last 22 years as Peon and was made per­manent on the said post on 13th Octo­ber 1997 issued by the Executive Officer, Nagar Palika Parishad, Khatima, Distt. Udham Singh Nagar.

(3.) THEREAFTER on 31.7.2003 another order was passed for payment of pen­sion and gratuity, the same is quoted below: