MANGAT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Santosh Kumar, holding brief of Shri Ajit Kumar, the learned Counsel of the petitioner and Shri K.M. Sahai, the learned Standing Counsel of the State of U.P. representing the respondents.

(2.) The petitioner who belonged to the cadre of Uttar Pradesh State Education Services retired as District Inspector of Schools on 30th June, 1992. His grievance is that he is not being granted retiral benefits by way of gratuity and pension..

(3.) On 8th January, 1998 while entertaining the petition, the Court direction the respondents to grant to the petitioner the retiral benefits or show-cause within two months.