Satya Prakash Sharma vs State Of U.P.& 3 Ors.
2013 Latest Caselaw 5377 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 45856 of 2013
 

 
Petitioner :- Satya Prakash Sharma
 
Respondent :- State Of U.P.& 3 Ors.
 
Counsel for Petitioner :- T.N.Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

By means of this writ petition the petitioner has come up to this Court seeking a direction for the payment of his retiral dues.

The petitioner was working as Secretary/Executive Officer in Nagar Panchayat, Dasna, District Ghaziabad. He retired from service on 30.6.2009 while working as Toll Inspector at Dasna. The Commissioner, Meerut Division, Meerut passed an order dated 6.5.2013 directing the District Magistrate  to compute the pension  and make the payment from Nagar Nigam, Dasna.

Learned counsel for the petitioner submits that the petitioner retired in 2009 and more than four years have passed yet the retiral dues have not been paid in spite of the order of the Commissioner dated 6.5.2013.

Considering the facts of the case, in my view, no fruitful purpose would be served in keeping the writ petition pending further,   as it would suffice to direct  the respondent no.4  to finalize the retiral dues  and pay to the petitioner, if he is entitled for the same, within a period of three months from the date a certified copy of this order is produced before the authority concerned. In case the authority comes to the conclusion that the petitioner is not entitled  for the pension either for the reason of non furnishing of  no dues certificates or for any other reason, he will pass speaking order  and inform the petitioner about the reason within the same period. 

With the aforesaid direction, the petition stands finally disposed of.

Order Date :- 3.9.2013

SKM