Allahabad High Court
Kaushal Kumar Ojha vs State Of U.P. And 6 Others on 22 December, 2022
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 18287 of 2022 Petitioner :- Kaushal Kumar Ojha Respondent :- State Of U.P. And 6 Others Counsel for Petitioner :- P.K. Upadhyay,Vikram Yadav Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Present petition has been filed with the following prayers:
"I. Issue a writ, order or direction in the nature of mandamus directing the respondents to pay the retiral dues, pension including gratuity and leave encashment alongwith other retiral dues etc. with interest from the period when it became due to its realization to the petitioner in accordance with law.
....."
Contention of learned counsel for the petitioner is that despite the petitioner having retired on 30.6.2022 neither the interim pension is being paid to the petitioner nor the final pension is being paid. The petitioner also claims that other dues like Gratuity and Leave Encashment have also not been paid. The petitioner claims to have filed a representation, however, the dues have not been paid.
Considering the issue, the present petition is disposed off permitting the petitioner to file a fresh representation before respondent no.4 who shall ensure payment of the dues to which the petitioner is entitled in accordance with law within a further period of two months.
Order Date :- 22.12.2022 nishant