RAM PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vinay Kumar Singh, counsel for the applicant-petitioner, Standing Counsel for the State, Sri Mayank Sinha, counsel for opposite party nos. 2 to 5.

(2.) Instant modification application has been filed with the prayer to modify the order dtd. 24/5/2024 to the extent that the interest amount on delayed payment of gratuity of amount Rs.26,897.00 be paid to the applicant-petitioner.

(3.) The Writ A No. 3505 of 2024 (Ram Pal Singh Vs. State of U.P. and Ors.) was filed with the following main prayer:-