Allahabad High Court
Sarvesh Kumar vs Managing Director, Uttar Pradesh Jal ... on 5 May, 2022
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - A No. - 6724 of 2022 Petitioner :- Sarvesh Kumar Respondent :- Managing Director, Uttar Pradesh Jal Nigam (Rural) And 2 Others Counsel for Petitioner :- Subodh Kumar Rai Counsel for Respondent :- Sanjay Kumar Om Hon'ble Ajit Kumar,J.
Heard Sri S.K.Om, learned counsel for the petitioner and Sri S.K.Om learned counsel for the contesting respondents.
By means of this writ petition filed under Article 226 of the Constitution, the petitioner has prayed for payment of post-retirement dues like gratuity, leave encasement, and pension dearness allowance arrears alongwith interest.
Learned counsel for the contesting respondents has assured that the post-retirement dues are likely to be released in favour of the petitioner very soon.
Be that as it may, since now bifurcation process of U.P. Jal Nigam into two departments has been finalized and process is on to make payment of post retirement dues, it is hereby directed that entire post retirement dues of the petitioner shall be paid to the petitioner within a period of three months from the date of production of certified copy of this order, failing which, the interest over and above such delayed payment as admissible in law, shall also be paid to the petitioner by the respondents.
It is also provided that in case if in the matter of payment of interest upon delayed post retirement dues (if already paid), the petitioner has been discriminated against, he shall have liberty to make representation in that behalf within three weeks from today and in the event any such representation is made, the same shall be disposed of within the aforesaid period.
With the above observations and directions this petition stands disposed of.
Order Date :- 5.5.2022 Sanjeev