Allahabad High Court
Dr. Prahlad Narain Tandon @ Dr. P. N. ... vs State Of U.P. And 4 Others on 7 November, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:197147
HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - A No. - 16530 of 2025
Dr. Prahlad Narain Tandon @ Dr. P. N. Tandon
.....Petitioner(s)
Versus
State Of U.P. And 4 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Amit Kumar Singh, Kuldeep Johri
Counsel for Respondent(s)
:
C.S.C.
Court No. - 34
HON'BLE VIKAS BUDHWAR, J.
1. Heard Sri Amit Kumar Singh, learned counsel for the writ petitioner and Sri Gaya Prasad Singh, learned Standing Counsel for the State.
2. Prayer in the present petition in the present petition is for a direction to the second respondent, Director General, Medical and Health Services, U.P., Lucknow to withheld gratuity amount of Rs. 10,00,000/- leave encashment amount of 300 days, special in increment of two children since 2005, ACP post completion of uninterrupted service of 24 years, Non-Practicing Allowance after providing the benefits of 7th Pay Commission and non scalpel vasectomy (NVS) done in the month of June, July and August, 2016. Since the writ petitioner had been working as Medical Officer level-I from 24.12.1987 and so far admitted on 30.07.2016.
3. Learned Additional Chief Standing Counsel submits that the claim of the writ petitioner shall be decided by second respondent, Director General, Medical and Health Services, U.P., Swasthya Bahwan, Lucknow.
4. Considering the submission so made across the bar, the writ petition stands disposed of directing the writ petitioner to submit a comprehensive representation along with self attested copy of the writ petition and certified copy of the order before the second respondent, Director General, Medical and Health Services, U.P., Swasthya Bhawan, Lucknow by 21.11.2025. Thereafter, the second respondent shall decide the claim of the writ petitioner within a period of three months.
5. With the said observations, the writ petition stands disposed of.
(Vikas Budhwar,J.) November 7, 2025 Rajesh