KAMLAKANT TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri S.S.Chauhan, learned Government counsel appearing for the State-respondents.

(2.) In pursuance to the order dated 20.08.2019, the duplicate service book of the petitioner has been produced today by Sri Chauhan which has been perused by the Court.

(3.) The matter pertains to the petitioner claiming pensionary and other retiral dues on the ground that despite he having rendered more than 11 years of service, the retiral dues including pension has still not been paid to him.