Shiv Bhakt Singh vs Pradeshik Co-Operative Dairy ...
2017 Latest Caselaw 2536 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 24622 of 2017
 

 
Petitioner :- Shiv Bhakt Singh
 
Respondent :- Pradeshik Co-Operative Dairy Federation And 3 Othrs.
 
Counsel for Petitioner :- Puneet Bhadauria
 
Counsel for Respondent :- Pranjal Mehrotra
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Puneet Bhadauria, learned counsel for the petitioner and Sri Pawan Kumar Mishra, Advocate holding brief of Sri Pranjal Mehrotra learned counsel for the respondents.

In substance, the petitioner appears to be aggrieved by non-disposal of his representation dated 20.02.2017 pending before respondent no.3 for payment of remaining part of the gratuity alongwith interest.

Having heard learned counsel for the parties, without expressing any opinion on the merit of the matter, the writ petition is disposed of with the direction to respondent no.3 to take appropriate decision in the matter of the petitioner, in accordance with law, expeditiously, preferably within a period of two months from the date of filing of certified copy of the order of this court. In case, the concerned respondent finds that the petitioner is entitled for the required payment as prayed for, payment shall be ensured within a further period of two months. In case, respondent finds that the petitioner is not entitled for payment, in that eventuality, reason for the same may be recorded.

Order Date :- 19.7.2017

Swati