Allahabad High Court
Pushpa Pandey vs Union Of India Thru. Secy., Deptt. ... on 24 April, 2023
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- WRIT - A No. - 3029 of 2023 Petitioner :- Pushpa Pandey Respondent :- Union Of India Thru. Secy., Deptt. Telecommunications, Ministry Communi. New Delhi And 2 Others Counsel for Petitioner :- Raj Mani Dubey Counsel for Respondent :- A.S.G.I.,Satya Prakash Tiwari Hon'ble Pankaj Bhatia,J.
Heard learned counsel for the petitioner; Sri Nidhi Singh, Advocate holding brief of Sri S.P. Tiwari, learned counsel for the respondent no.2 and Shri Anand Dwivedi, learned counsel for the respondent no.1-Union of India.
Learned counsel for the petitioner submits that the petitioner has been retired on 31.07.2020 and since then post retiral dues of the petitioner has not been paid. He submits that petitioner is claiming the admitted post retiral dues but even after several letter and reminders, the same has not been paid.
On the other hand, learned counsel for the respondent no.3 submits that he does not dispute the aforesaid contention.
In view of the aforesaid submission, the respondent no.3 is hereby directed to look into the matter and to make payment of the post retiral dues of the petitioner within a period of three months from the date a certified copy of this order is produced before him, in accordance with law.
Needless to say that if any interest is payable on the said amount, the same shall also be paid as per rules.
With the aforesaid observation, the writ petition is disposed off finally.
Order Date :- 24.4.2023 nishant