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 arc 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.) THE petitioner has stated in paragraph 4 of the writ petition that he has retired from the post of Peon on 31st March 2000 and after the retirement. he has not been paid pension. gratuity, provident fund, group insurance and other retirement benefits inspite of various reminders. At the time of the admission of the writ petition. following order was passed on 23rd may 2001 : Allowed three week's time to file counter affidavit. List after three weeks.