I.K. MAVAL Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under Article 227 prays for the following reliefs: -

(2.) THAT any other relief which is suitable in the facts and circumstances of the case in favour of the petitioner including the costs throughout may also be granted.

(3.) THE counsel for the State contends that until and unless charge of the Store is handed over by the petitioner the withheld pension to the extent of 10% and gratuity to the extent of 10% cannot be released.