Allahabad High Court
Jiyendra Nath Trivedi vs State Of U.P.Thru.Secy.Urban ... on 14 December, 2020
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- SERVICE SINGLE No. - 24472 of 2020 Petitioner :- Jiyendra Nath Trivedi Respondent :- State Of U.P.Thru.Secy.Urban Development & Ors. Counsel for Petitioner :- Manoj Kumar Pandey,Krishna Kumar Singh Counsel for Respondent :- C.S.C.,Ramesh Chandra Pandey Hon'ble Manish Mathur,J.
Heard learned counsel for the petitioner, learned State Counsel for opposite parties no.1 to 4. Notices on behalf of opposite parties no.2 and 3 have been accepted by Mr. Ramesh Chandra Pandey, learned counsel.
Petition has been filed seeking the following relief:-
" Issue a writ order or direction in the nature of mandamus commanding the opposite parties specifically the opposite parties no.1 & 3 to release the gratuity and other admitted pending dues to the petitioner along with interest."
Learned counsel for the petitioner submits that the petitioner was appointed on the vacant and sanctioned post of Pump Operator and his services were thereafter regularized vide order dated 02.08.2016, where after petitioner was superannuated from service on 31.12.2018 but certain post retiral benefits has not yet been paid to the petitioner although the same have been admitted vide letter dated 09.11.2020 provided under the Right to Information Act, 2005. For the said grievance, petitioner has already submitted a representation dated 11.11.2020. At present, learned counsel for the petitioner restricts his prayer for a direction to decide the same.
Considering the submissions advanced by learned counsel for the petitioner and in view of the admitted amounts indicated by the Executive Officer vide letter dated 09.11.2020, the opposite party no.3 i.e. Executive Officer, Nagar Palika Parishad, Raibareli is directed to make payment of the amount admitted vide letter dated 09.11.2020 within a period of six weeks from the date of a copy of this order is produced before the said authority. Any other outstanding amount shall also be released in favour of the petitioner within the same time period.
With the aforesaid directions, the writ petition stands disposed off.
Order Date :- 14.12.2020 Krishna*