ANIL KUMAR GANGWAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard.

(2.) Instant writ petition has been filed seeking following reliefs:-

(3.) Bereft of unnecessary details the facts of the case as set forth by the petitioner are that the petitioner retired on attaining the age of superannuation on 30/4/2021. All the dues were paid to the petitioner on 22/5/2021. All of sudden, pay of the petitioner was reduced and a recovery ordered vide order dtd. 31/1/2024, a copy of which is Annexure-2 to the petition.