RAMVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amit Dubey, learned counsel for the petitioner and Sri Suresh Singh, learned counsel for the respondents.

(2.) Petitioner is a retired employee of U.P. Jal Nigam and has approached this Court that despite he got retired on 31/1/2025, but till date his retiral dues are not paid.

(3.) Learned counsel for the respondents submits that U.P. Jal Nigam is facing some financial constraint, therefore, there is a delay in considering grievance of the petitioner. However, he assures that in case of any possibility, retiral dues of petitioner will be settled.