LAKHPAT SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Prabhakar Awasthi, learned counsel for the petitioner and Shri Sanjay Kumar Singh, learned Addl. Chief Standing Counsel.

(2.) By means of present writ petition, the petitioner has assailed the validity of the order dated 5.1.2016 passed by third respondent and further assailed the communication dated 20.1.2016, whereby factum of first information report to be lodged as against the petitioner is incorporated. The petitioner has also prayed for direction to the respondent to pay entire salary for the month of June, 2012, arrears towards dearness allowance and enhancement of pay from June, 2011, amount of gratuity, withheld pension and amount towards insurance policy with 10% interest within the stipulated period.

(3.) It appears from the record that the petitioner was working as Store Keeper in the Irrigation Department and retired on 30.06.2012 on attaining the age of superannuation. After his retirement he made various representations for release of his entire retiral benefits. Once the same has not been ensured by the department concerned, he had approached this Court by preferring Writ Petition No.56260 of 2015 ( Lakhpat Singh v. State of U.P. and Ors .), which was disposed of on 1.10.2015 asking the competent authority to look into the grievance of the petitioner and pass appropriate order. In response to the aforesaid order, the order impugned has been passed.