State Of U.P. Through Prin. Secy. ... vs Dr. Abdul Raqeeb & Another
2017 Latest Caselaw 410 ALL

Citation : 2017 Latest Caselaw 410 ALL
Judgement Date : 10 May, 2017

Allahabad High Court

State Of U.P. Through Prin. Secy. ... vs Dr. Abdul Raqeeb & Another on 10 May, 2017

Bench: Sudhir Agarwal, Virendra Kumar-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 218 of 2014
 

 
Petitioner :- State Of U.P. Through Prin. Secy. Deptt. Of Medical Edu. Lko
 
Respondent :- Dr. Abdul Raqeeb & Another
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- C.S.C.,Ramesh Chandra Pandey
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Virendra Kumar-II,J.

1. This writ petition is directed against the judgment and order dated 30.08.2013 passed by State Public Service Tribunal (hereinafter referred to as" Tribunal"), Lucknow in claim petition no. 795/2012 whereby Tribunal has partly allowed and directed petitioner to pay residual pensionary benefits along with interest at the rate of Rs. 10 percent.

2. From the record it is evident that the claimant respondent retired on 30.04.1994 and his retiral benefit were not paid up to 2006. No justified reason for such delay in payment of retiral dues has been given.

4. We,therefore, do not find any manifest error in the impugned order passed by Tribunal.

5. Dismissed.

Order Date :- 10.5.2017

Pachhere/-