Allahabad High Court
Santosh Kumar Yadav vs State Of U.P. And 2 Others on 16 November, 2022
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 18444 of 2022 Petitioner :- Santosh Kumar Yadav Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Kamlesh Kumar Tiwari Counsel for Respondent :- C.S.C.,Sanjay Kumar Om Hon'ble Mrs. Sangeeta Chandra,J.
Heard learned counsel for the petitioner and Sri Sanjay Kumar Om, learned counsel appearing on behalf of the contesting respondents.
This petition has been filed with the following main relief:-
"(i). Issue a writ order or direction in the nature of mandamus direct the respondent Authority to pay the retiral dues of the petitioner as like gratuity, leave encashment, Insurance, D.A. Arrear and Pension Arrear within specified period as may be fixed by this Hon'ble Court."
It is the case of the petitioner that he retired as Peon from the office of the respondent no.3 on 31.01.2022. A no objection certificate has been issued by the Executive Engineer on 31.05.2022 with regard to his retiral dues and service benefits. However despite repeated representations, the petitioner's pension, gratuity, leave encashment, GIS and DA have not been paid to him. He is also suffering from paralysis. The petitioner has lastly sent a reminder on 30.08.2022. However, no heed has been paid to him. Hence this petition.
This petition is disposed of with a direction to the Respondent No.3 to consider the representation of the petitioner dated 03.08.2022 and pass a reasoned and speaking order thereon within a period of eight weeks from the date a copy of this order is produced before him. In case any dues are found admissible to be paid to the petitioner, the same shall be paid to the petitioner along with admissible interest thereon for delayed payment within a period of eight weeks from the date of passing of the order on the representation of the petitioner as per the relevant Rules/Government Orders.
Order Date :- 16.11.2022 Vivek Kr.