MAHA DEO SINGH Vs. STATE OF U P

JUDGEMENT

(1.) A. N. Gupta, J. According to the petitioner he retired on attaining age of superannuation on 30-6-1990 from the post of Principal Sri Nehru Vidyalaya, Katghar, Rai Bareli. His grievance is that except for the payment of provident fund no other retirai benefits like pension and gratuity have been paid to him inspite of repeated demands.

(2.) IN these circumstances, writ petition is disposed of finally with the direction to opposite parties No. 4 and 5 to pay all the retiral benefits to the petitioner within six weeks from the date a certified copy of this order is produced before them. It is made clear that in case this order is not complied with, besides other actions available under law, the persons responsible for delay in payment shall be made liable personally to pay interest to the peti tioner for non-payment of pension and gratuity. Petition disposed of. .