Allahabad High Court
Udai Bhan Mishra vs State Of U.P. And 2 Others on 17 September, 2019
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - A No. - 14017 of 2019 Petitioner :- Udai Bhan Mishra Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Sunil Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Ashwani Kumar Mishra,J.
Petitioner retired on 31st December, 2017 from the post of Pashudhan Prasar Adhikari, Ballia. He has approached this Court with the grievance that retiral benefits were not paid to petitioner immediately after his retirement. According to learned counsel for the petitioner there was a delay in releasing the retiral benefits, as such petitioner is entitled to payment of interest.
Learned Standing Counsel points out with reference to a communication sent by Chief Veterinary Officer, Ballia, dated 2.8.2017, that petitioner had himself taken away his service book on account of which relevant papers were not available and some delay was caused. It is also pointed out that certain audit objections were raised and only after its removal, retiral benefits have been paid to the petitioner within a reasonable period of time.
Learned counsel for the petitioner submits that retiral benefits have been paid after a lapse of nearly six months.
In the facts of the present case, no direction is required to be issued for payment of interest, inasmuch as there is no unusual delay in releasing retiral benefits and the petitioner otherwise appears to be partly responsible for the delay caused in release of retiral benefits.
Writ petition, accordingly, is dismissed.
Order Date :- 17.9.2019 Anil