Allahabad High Court
Sarvesh Kumar vs Managing Director Uttar Pradesh Jal ... on 23 August, 2022
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 12238 of 2022 Petitioner :- Sarvesh Kumar Respondent :- Managing Director Uttar Pradesh Jal Nigam And Another Counsel for Petitioner :- Subodh Kumar Rai Counsel for Respondent :- Suresh Singh Hon'ble Mrs. Sangeeta Chandra,J.
(1) Heard the learned counsel for the petitioner and Shri Suresh Singh, appearing for the respondents and perused the record.
(2) It is the case of the petitioner that he retired as Chief Engineer (Level-2/Civil) from the Respondent-office at Ghaziabad. Prior to his retirement he has filed all his formalities for getting his Pension, Gratuity and other retiral dues. After his retirement on 30.01.2021 the Gratuity of the petitioner was sanctioned on 17.01.2022 but has not been released in his favour. Till date the G.I.S. and other arrears of the petitioner has not been paid to him. Leave Encashment of the petitioner was also sanctioned but they have also not been paid. A total amount of Rs.21,93,510/- is due on the respondents.
(3) The petitioner has made repeated Representations in this regard to the Respondent no.1, one of such representations has been filed as Annexure-3 to the writ petition.
(4) Hence, this petition has been filed.
(5) This petition is finally disposed of with a direction to the Respondent no.1-Managing Director, Uttar Pradesh Jal Nigam (Urban), Lucknow to consider the Representation of the petitioner for release of his retiral benefits dated 20.07.2022 and to pass appropriate reasoned and speaking orders within a period of eight weeks from the date a certified copy of this order is produced before him.
(6) In case any dues of the petitioner admissible to him is pending, the Respondent no.1 shall make endeavour to ensure all payment is made to the petitioner alongwith interest as per relevant Circulars and Government orders within a further period of eight weeks from the date of deciding the Representation.
Order Date :- 23.8.2022 PAL