RAJENDRA DHAR DWIVEDI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard.

(2.) With the consent of the learned counsel for the petitioner, learned Standing Counsel representing the respondent nos. 1 and 3 as well as Shri Abhinav Trivedi, learned counsel for the respondent no. 2, the present writ petition is finally adjudicated at the admission stage itself.

(3.) Present writ petition has been preferred for issuing a direction to the respondents to release the post retiral benefits of the petitioner i.e. an amount of Rs.20.00 lacs towards Grautity, Rs.33.00 lacs approximately towards commutation of Pension and further pay regular pension to the petitioner with interest in view of paragraphs nos. 49, 50 and 51 of the writ petition as no order has been passed either by the Governor or the State Government.