Liladhar vs State Of U.P. And 3 Ors
2014 Latest Caselaw 9042 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 62922 of 2014
 

 
Petitioner :- Liladhar
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.,Vrindavan Mishra
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Heard learned counsel for the petitioner and learned Standing  Counsel. 

The petitioner has retired from the post of Driver  in  Kisan Cooperative Sahkari Chini Mill, Bisalpur, Pilibhit.  Submission is that certain retiral dues  of the petitioner has been paid.  However on account of non-payment of  remaining  retiral benefits, he has approached  the  Registrar, Cooperative  Society under  Section 128 of the  U.P. Cooperative  Societies  Act.  The representation has been filed  on 11.8.2014 and several reminders were  sent on 13.8.2014 and onwards. The  claim of the  petitioner  remain undecided.  Hence he has approached this  Court. 

Sole prayer of the petitioner is to direct respondent No.4  i.e. Cane  Commissioner and  Registrar,  Sahkari Chini Mill Samiti, U.P., Lucknow to consider representation  of the petitioner and take  an appropriate decision. Sri Vrindavan Mishra, learned counsel for respondent  No.3  and learned Standing Counsel have no objection to the said  prayer.

In view thereof, the writ petition is being disposed of with  a direction to respondent No.4 i.e. Cane  Commissioner and  Registrar, Sahkari Chini Mill Samiti, U.P., Lucknow to consider representation  of the petitioner and take  an appropriate decision in accordance with law after seeking  comments  from  respondent  No.3, expeditiously preferably, within  a period of  two months from the date of production of a certified copy of this order before him.

Order Date :- 24.11.2014

P.P.