Smt. Usha Chauhan vs State Of U.P. And 3 Others
2017 Latest Caselaw 88 ALL

Citation : 2017 Latest Caselaw 88 ALL
Judgement Date : 4 May, 2017

Allahabad High Court

Smt. Usha Chauhan vs State Of U.P. And 3 Others on 4 May, 2017

Bench: Vikram Nath, Daya Shankar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 
Case :- WRIT - A No. - 32371 of 2015
 
Petitioner :- Smt. Usha Chauhan
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- S.O.V.S. Chauhan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikram Nath,J.

Hon'ble Daya Shankar Tripathi,J.

Heard learned counsel for the petitioner and Sri Ashok Kumar, learned Additional Chief Standing Counsel for the State respondents.

On 27.04.2017 we had passed the following orders:

"On 14.2.2017 a detailed order has been passed requiring the respondents to obtain instructions or to file counter affidavit.

Today even after lapse of more than 2 months learned Standing Counsel is not in a position to place before the Court, the instructions or the counter affidavit.

Sri Ashok Kumar, learned Additional Chief Standing Counsel prays for one last opportunity of one week.

We accordingly, direct the matter to come up on 3rd, May, 2017 in the additional cause list. By the said date, if instructions are not received, the Secretary / Principal Secretary / concerned Department and the Pariyojana Nideshak, DRDA, Mainpuri shall remain personally present before this Court along with their respective explanations.

Copy of this order be provided to Sri Ashok Kumar, Additional Chief Standing Counsel within 24 hours for necessary compliance."

Today, Sri Ashok Kumar, learned Additional Chief Standing Counsel for the State respondents has placed before us the instructions received. According to the instructions an amount of Rs.5,82,645/- from total gratuity amount of Rs.10 Lakhs was paid to the petitioner on 26.10.2016. Balance amount of Rs.4,17,355/- has now been paid by cheque dated 02.05.2017 and has been sent to the residence of the petitioner by special messenger. Photocopy of the cheque has been annexed with the instructions. The instructions are placed on record.

Learned counsel for the petitioner may obtain instructions from the petitioner and inform the Court about the facts recorded today.

Put up in the additional cause list on 09.05.2017.

Order Date :- 4.5.2017

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