DHIRAJ SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) The complaint of the petitioner is about non-payment of retrial benefits and certain other benefits, which are mentioned in relief No. 1, which is as follows:

(2.) Heard Mr. B.D. Pande, learned counsel on behalf of the petitioner and Mr. N.S. Pundir, learned counsel on behalf of respondent No.

(3.) The petitioner has already represented his grievance by Annexure No. 3 before the Managing Director (Respondent No. 2).