Allahabad High Court
Uttam Kumar Roy vs Managing Director, U.P Jal Nigam And 4 ... on 24 November, 2020
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- WRIT - A No. - 9339 of 2020 Petitioner :- Uttam Kumar Roy Respondent :- Managing Director, U.P Jal Nigam And 4 Others Counsel for Petitioner :- Ashutosh Kumar Rai Counsel for Respondent :- Pranjal Mehrotra Hon'ble Saral Srivastava,J.
Heard Sri Ashutosh Kumar Rai, learned counsel for the petitioner and Sri Pranjal Mehrotra, learned counsel for the respondents.
This Court, on 5.11.2020 passed the following order:-
"Heard Sri Ashutosh Kumar Rai, learned counsel for the petitioner and Sri Pranjal Mehrotra, learned counsel for the respondents.
The contention advanced by learned counsel for the petitioner is that the petitioner though is entitled for pension and though pension has been duly sanctioned on 8th May, 2020 but the same has yet not been released in his favour and the other retiral dues has also been withheld for the reason best known to the respondents. He submits that the petitioner has already retired on 1st August, 2019 from the department while working as clerk. He further submits that denial of pension results in violation of his statutory rights and otherwise also violation of the fundamental rights contained under Article 21 of the Constitution.
It is further submitted that the settled legal position is that the day when an employee retires, his retiral dues should be finalized.
At this stage, learned counsel for the respondents seeks time to have instructions in the matter.
Put up this matter on 24th November, 2020 as fresh to enable learned counsel for the respondents to have complete instructions in the matter."
Today, Sri Pranjal Mehrotra, learned counsel for the respondents states that the pension and other retiral dues to which petitioner is entitled as per law shall be paid to him by Executive Engineer, 2nd Construction Division, U.P. Jal Nigam, Varanasi within a period of two months from today.
In view of statement made by Sri Pranjal Mehrotra, the writ petition is disposed of directing the respondent no.5-Engineer, 2nd Construction Division, U.P. Jal Nigam, Varanasi to pay the pension and other retiral dues to the petitioner within a period of two months from today.
With the aforesaid observations, the writ petition is disposed of.
Order Date :- 24.11.2020/Anil K. Sharma