Dr. Madhu Nigam vs State Of U.P. Through Prin. Secy. ...
2018 Latest Caselaw 39 ALL

Citation : 2018 Latest Caselaw 39 ALL
Judgement Date : 17 April, 2018

Allahabad High Court

Dr. Madhu Nigam vs State Of U.P. Through Prin. Secy. ... on 17 April, 2018

Bench: Devendra Kumar Arora, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 
Case :- SERVICE BENCH No. - 1612 of 2015
 
Petitioner :- Dr. Madhu Nigam
 
Respondent :- State Of U.P. Through Prin. Secy. Medical & Health Services
 
Counsel for Petitioner :- Manish Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajesh Singh Chauhan,J.

The petitioner has approached this Court in the month of October, 2015 seeking a writ of mandamus for commanding the opposite parties to pay the gratuity, group insurance, arrears of final pension along with difference of arrears of pension by deducting the interim pension paid to the petitioner for the period 01.06.2011 to 30.11.2011 and 01.12.2011 to 31.05.2012 along with 18% interest.

The submission of learned counsel for the petitioner is that the petitioner has attained the age of superannuation on 31.05.2011 while working as Senior Consultant in the office of the Chief Medical Officer, Lucknow and her entire post retiral benefits have not been paid.

Further submission of learned counsel for the petitioner is that no proceeding of whatsoever nature is pending against the petitioner but even then her service as well as post retiral dues have not been paid. Therefore, the petitioner is constrained to approach this Court by means of the present writ petition.

It is further submitted that during pendency of the present writ petition, the service dues have been paid on 09.08.2016, but no interest has been paid on account of delayed payment.

No counter affidavit has been filed explaining the delay in making payment of service/ retiral dues of the petitioner.

Learned Standing Counsel is directed to place on record the reasons for delay in making payment of service/ retiral dues of the petitioner as well as to show cause as to why the interest be not granted on account of delayed payment to the petitioner alongwith exemplary cost, within two weeks from today.

List this case on 07.05.2018.

Order Date :- 17.4.2018

Suresh/

[Rajesh Singh Chauhan,J.][Dr. Devendra Kumar Arora,J.]