GOVIND PRASAD MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THE only relief prayed for by the petitioner in this petition is for a direction to the respondents -authorities to consider and decide petitioner's representation dated 25.03.2014 by which he has claimed GPF and other retiral dues on his being superannuated from service w.e.f. 31.10.2013.

(3.) COUNSEL for the respondents submits that the representation dated 25.03.2014 of the petitioner shall be considered and decided in accordance with law.