ARVIND KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) In view of Covid-19 pandemic, this case is being heard through video conferencing.

(2.) Heard Shri Yashwant Yash, learned counsel for the petitioner and Shri Alok Sharma, learned Additional Chief Standing Counsel for the respondents-State.

(3.) By means of the present writ petition, the petitioner is challenging the order dtd. 29/7/2020, whereby payment of post retiral dues of the petitioner has not been released on the ground that criminal revision against the order of discharge is lying pending consideration along with delay condonation application.