RAJESH KUMAR PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the instant petition, the petitioner seeks directions to the respondent authorities so that the pension and post retiral dues may be given to him.

(2.) At the very outset, learned counsel for the petitioner would submit that the petitioner does not press his prayer no.ii at this stage. The prayer no.ii is as below:-

(3.) Since, the prayer no.ii is not pressed, the petition is dismissed qua prayer no.ii, as not pressed.