Sandhya Tripathi vs State Of U.P. And 3 Others
2016 Latest Caselaw 2280 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 16423 of 2016
 

 
Petitioner :- Sandhya Tripathi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Anoop Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Satish Chaturvedi
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioner has moved this writ petition for the payment of post retiral benefit of her late husband, who was a class-II employee in the Office of respondent no.2.

It is stated that her husband died unnatural death. Later, the petitioner was made an accused in the criminal proceedings but stood acquitted by the Additional District and Sessions Judge, Pratapgarh.

It is stated that since the family does not have any other source of livelihood, the respondents are withholding the post retiral benefits of her husband without any justifiable reasons. 

Learned Standing Counsel may seek instruction about the nominee of late Arun Kumar Tripathi on the next date.

Put up this case as supplementary fresh on 24.05.2016.

In the meantime, learned counsel for the petitioner may file an impleadment application as prayed by him.

Order Date :- 5.5.2016

AU