DHAN SINGH JEENA 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 Palika 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: