Srimati Manorama vs State Of U.P.Through Secy.
2017 Latest Caselaw 277 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 3932 of 2001
 

 
Petitioner :- Srimati Manorama
 
Respondent :- State Of U.P.Through Secy.
 
Counsel for Petitioner :- U.S.Sahai
 
Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla
 

 
Hon'ble Vivek Chaudhary,J.

Sri Shobhit Mohan Shukla, counsel for District Basic Education Officer, Sitapur, states that they have already started payment of family pension and had also paid the gratuity. He fairly conceded that the salary and leave encashment has to be looked into and appropriate orders be passed by District Basic Education Officer.

He prays for and and granted two weeks time to seek instructions and final orders regarding leave encashment and balance salary of the petitioner. The District Basic Education Officer shall also forward the papers to the Employees Group Insurance Corporation for the group insurance of the petitioner.

List after two weeks.

Order Date :- 8.5.2017

psd

(Vivek Chaudhary,J.)