HAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the instant petition, the petitioner seeks the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) It is the case of the petitioner that he worked with the respondent Public Works Department since 1984. He retired from service on 31/10/2020. After retirement, some of the post retiral dues were paid, but ten months after the retirement of the petitioner, by an order dtd. 28/8/2021, his salary was refixed without affording an opportunity of hearing to him.