Uttarakhand High Court
WPSS/1359/2026 on 22 May, 2026
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2026:UHC:4026
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WPSS 1359/2026
Hon'ble Manoj Kumar Tiwari, J.
Mr. Himanshu Pal, Advocate, for the petitioner.
Mr. Sushil Vashistha, Standing Counsel, for the State.
(2) Petitioner was an employee of Medical Department, however he was removed from service vide order dated 9.12.2015, passed by District Blindness Control Officer, Haridwar. Petitioner has now attained age of superannuation. Grievance raised by the petitioner is that amount payable to him as group insurance and under other heads has not been paid so far. By means of this writ petition, petitioner has sought a direction to the respondents to release amount of group insurance with interest and also to consider his claim for grant of compassionate allowance/pension and other admissible retiral benefits.
(3) Learned Counsel for the petitioner submits that petitioner has made representation from time to time, but no decision is being taken. He submits that petitioner may be permitted to make a fresh representation, highlighting all his grievances. (4) Writ petition is, accordingly, disposed of by permitting the petitioner to make a fresh detailed representation within two weeks from today. If he makes such representation within stipulated time, the competent authority shall take decision thereupon, as per law, within three months thereafter.
(Manoj Kumar Tiwari, J.) 22.5.2026 Pr Digitally signed by PRABODH KUMAR PRABODH KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.05.22 13:47:58 +05'30' 2026:UHC:4026