Allahabad High Court
Badri Narain Singh vs State Of U.P.Through Secretary Revenue ... on 12 July, 2010
Author: Shabihul Hasnain
Bench: Shabihul Hasnain
Court No. - 6 Case :- SERVICE SINGLE No. - 4620 of 2010 Petitioner :- Badri Narain Singh Respondent :- State Of U.P.Through Secretary Revenue Lucknow And Others Petitioner Counsel :- A.K.Pandey Respondent Counsel :- C.S.C. Hon'ble Shabihul Hasnain,J.
Learned counsel for the petitioner submits that the petitioner was a regular Collection Amin. He retired on 30.9.2007 and is getting the pension but according to the petitioner retiral dues of promotional pay scale from 2007 to the tune of Rs.2,43,000/-, the increments which was payable time to time, the rest of the dearness allowance, house allowance and cycle allowance at the enhance rate and other terminal dues have not been paid to him.
It is expected that a senior citizen of the country and a retired employee of the department who has put in best part of his life in the service of the government is not harassed at the hands of government itself. The pension is not a charity. Such rights can not be taken up casually by the officers of the government.
Accordingly, opposite party No.2 is directed to look into the matter and pass appropriate orders in accordance with law with regard to the dues mentioned above, within a period of two months from the date a certified copy of this order is placed before him.
With these observations the petition is disposed of finally.
Order Date :- 12.7.2010 RKM.