REGENT COMPUTRONICS PVT. LTD.

Kanhaiya Bux Singh Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

JAGDISH LAL V. STATE OF HARYANA [REFERRED TO]
STATE OF UTTARANCHAL AND ANOTHER V. SRI SHIV CHARAN SINGH BHANDARI AND OTHERS [REFERRED TO]
STATE OF ORISSA VS. ARUN KUMAR PATNATK [REFERRED TO]
STATE OF ORISSA VS. PYARIMOHAN SAMANTARAY [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]
KARNATAKA POWER CORPORATION LIMITED VS. K THANGAPPAN [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. PAN SINGH [REFERRED TO]
STATE OF TAMIL NADU VS. SESHACHALAM [REFERRED TO]
C JACOB VS. DIRECTOR OF GEOLOGY ALIAS MINING [REFERRED TO]
GHULAM RASOOL LONE VS. STATE OF J AND K [REFERRED TO]
UNION OF INDIA VS. M K SARKAR [REFERRED TO]
BHARAT SANCHAR NIGAM LIMITED VS. GHANSHYAM DASS [REFERRED TO]
BAL KRISHAN VS. STATE OF PUNJAB AND OTHERS [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) The order dated January 28, 2022 passed by learned Single Judge has been impugned by filing present intra-Court appeal.

(2.) The claim made before the learned Single Judge was that the appellant has not been paid salary for the period from July 1, 2015 to September 25, 2015. He retired from service on attaining the age of superannuation on March 31, 2016. The writ petition was dismissed on account of delay and laches and also noticing the fact that for the period from July 1, 2015 to September 25, 2015, petitioner, in fact, had not worked, hence was not entitled to any payment of salary.

(3.) Learned counsel for the appellant submitted that there was no delay in filing the writ petition as the appellant had been pursuing his remedy before the department and further that he handed over the matter to Mr. Sunil Kumar Bajpai, Advocate, but he did not file the writ petition.

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KANHAIYA BUX SINGH Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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