DINESH CHANDRA MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel for respondents.

(2.) Learned counsel for the petitioner submitted that after retirement of petitioner, his post retiral benefits are due for which Project Director, District Rural Develop Agency, Kanpur Nagar- respondent no. 4 has written letter dtd. 23/8/2022 to Commissioner, Rural Development, U.P., Lucknow- respondent no. 2, but till date, respondent no. 2 has not taken any decision upon that. He next submitted that a direction may be issued to respondent no. 2 to taken decision upon the letter dtd. 23/8/2022 written by respondent no. 4.

(3.) Learned standing counsel submitted that decision shall be taken at the earliest.