Allahabad High Court
Ram Shabad Chauhan vs State Of U.P.Thru.Prin.Secy.Chini ... on 11 January, 2021
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- SERVICE SINGLE No. - 575 of 2021 Petitioner :- Ram Shabad Chauhan Respondent :- State Of U.P.Thru.Prin.Secy.Chini Udyog/Ganna Vikas, Lko&Ors Counsel for Petitioner :- Krishna Madhav Shukla Counsel for Respondent :- C.S.C.,Uttam Verma Hon'ble Manish Mathur,J.
Heard Mr. K.M. Shukla learned counsel for petitioner, learned State Counsel appearing on behalf of opposite party No.1, Mr. Uttam Kumar Verma learned counsel for opposite parties 2 to 5.
Petition has been filed seeking a direction to opposite parties for payment of pensionary benefits in view of the fact that petitioner superannuated from service on 31.07.2019. It is submitted by learned counsel for petitioner that despite more than one year having been passed since petitioner's superannuation, nothing has been paid towards retiral benefits.
Learned counsel appearing on behalf of opposite parties have disputed aforesaid submission and has submitted that certain payment has already been paid to petitioner and the outstanding amount will be cleared very shortly.
In view of aforesaid submission by learned counsel for opposite parties, the opposite party No.2 i.e. Managing Director, U.P. Sahkari Chini Mills Sangh Ltd. Lucknow is directed to ensure payment of all outstanding post retiral benefits to petitioner within a period of three months from the date a copy of this order is produced the said authority. In case of any legal impediment with regard to payment, the petitioner shall be intimated with regard to same within the same time period.
The writ petition stands disposed of.
Order Date :- 11.1.2021 Subodh/-