Allahabad High Court
Girja Pandey And 2 Others vs M/D U.P Jal Nigam And 3 Others on 10 December, 2020
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- WRIT - A No. - 11886 of 2020 Petitioner :- Girja Pandey And 2 Others Respondent :- M/D U.P Jal Nigam And 3 Others Counsel for Petitioner :- Ajay Kumar Mishra,Prabhakar Tripathi Counsel for Respondent :- Pranjal Mehrotra Hon'ble Saral Srivastava,J.
Heard learned counsel for the petitioners and Sri Pranjal Mehrotra, learned counsel for the respondents.
The petitioners are the legal heirs of late Baccha Lal who was working as Class-Iv employee in U.P. Jal Nigam, Varanasi. Bachcha Lal has died on 23.4.2018. The retiral dues of the late Bachcha Lal has not been paid to the petitioner. In this respect, petitioner has submitted several representations to the authorities concerned to release all the dues of late Bachcha Lal but the authorities have neither considered his representation nor passed any order for payment of aforesaid dues.
Learned Standing Counsel submits that no useful purpose would be served in keeping the writ petition pending and appropriate direction may be issued to respondent no. 4 to consider the grievance of the petitioner.
Considering the facts and circumstances of the case and without going into the merits of the case and with the consent of the parties, the writ petition is disposed off with liberty to the petitioner to file a fresh representation before the respondent no. 4 - Executive Engineer, Jal Nigam, Yantrik Khand Second, U.P. Jal Nigam Varanasi, raising all his grievances within a period of three weeks from today. In case any such representation is filed by the petitioner, the respondent no. 4 shall consider and decide the same by reasoned and speaking order within a period of three months thereafter.
The writ petition is disposed of subject to the observations made above.
Order Date :- 10.12.2020 Arif