SHYAM LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed for the following reliefs:

(2.) Misc. application IA No. 13075 of 2019 is allowed. Counter affidavit is taken on record.

(3.) In the counter affidavit filed on behalf of respondent no. 5, it is stated that the respondent no. 5 has prepared the details of the retrial dues of the petitioner on 03.07.2019, the total dues is amounting to Rs. 1717151.00 which is liable to be due and the society is facing the financial hardship and due to that reason the society could not pay and release dues of the petitioner. It is also stated that the retrial dues as well as the arrear of salary from March 2018 to Jan 2019 has not been paid to the petitioner due to paucity of fund and the deponent had made endeavour from his end. As a result, the Assistant Cane Commissioner Udham Singh Nagar has also wrote letter to the General Manager, Cooperative Sugar Factory Bazpur for releasing the balance, commission amount Rs. 23.94 Lakhs.