Supreme Court - Daily Orders
Narendra Singh Yadav vs The State Of Uttar Pradesh on 16 January, 2020
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.5 COURT NO.12 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 5890/2018
(Arising out of impugned final judgment and order dated 14-11-2017
in Service Bench No. 23515/2016 passed by the High Court of
Judicature at Allahabad, Lucknow Bench)
NARENDRA SINGH YADAV Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
(IA No. 108049/2018 - CLARIFICATION/DIRECTION)
Date : 16-01-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Pardeep Kant,Sr.Adv.
Mr. Divyanshu Sahay,Adv.
Mr. Gaurav Goel, AOR
Mr. Rajesh Kumar,Adv.
Ms. Shradha Narayan,Adv.
Mr. Sanjaye Goel,Adv.
For Respondent(s) Ms. Garima Prashad, AOR
UPON hearing the counsel the Court made the following
O R D E R
On hearing learned counsel for the parties we see no reason to interfere with the impugned order as the direction has already been passed to make payments of the admissible dues of the petitioner including pension, gratuity and other retirment dues with admissible interest in accordance with law within a period of two months from Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2020.01.17 18:00:41 IST Reason: the date of production of the certified copy of the order.
That the respondents may otherwise be able to recover any 1 amount due, it is for them to do so and it cannot be contended by the petitioner that the respondents cannot recover the amount arising from the punishment order in any manner in accordance with law though they are not entitled to detain the retirement dues.
The special leave petition is dismissed in the above terms.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (PARVEEN KUMARI PASRICHA)
COURT MASTER COURT MASTER
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