SHAKUNTALA Vs. DEPUTY DIRECTOR,TREASURY AVAM FINANCE SERVICES,ESTATE INTERNAL AUDIT,UTTARANCHAL & OTHERS

JUDGEMENT

(1.) BY the present writ petition the petitioner has sought a writ, order or direction in the nature of mandamus commanding and directing the respondents to release the post retirement benefits and the monthly pension of the petitioner.

(2.) HEARD Sri A.D.Tripathi learned counsel for the petitioner and Sri Sharad Sharma learned counsel for the respondent No. 3 and Sarva Sri N.C.Gupta and J.P Joshi on behalf of respondent Nos. 1 and 2.

(3.) THE grievance of the petitioner is that since she has retired on 30th of June, 2001 but the post retirement ben­efits have not been given to the peti­tioner inspite of repeated request, made by the petitioner. She has been de­manding from the authorities con­cerned pension and other benefits.