Radha Krishna Shukla vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 2105 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 21406 of 2018
 
Petitioner :- Radha Krishna Shukla
 
Respondent :- State Of U.P. Thru. Prin. Secy. Irrigation Deptt.&Ors.
 
Counsel for Petitioner :- Shiv Shanker Sen,Dileep Kumar Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Shiv Shanker Sen, learned counsel for the petitioner and Sri Vinod Kumar Singh, learned Additional Chief Standing Counsel for the State-respondents.

In compliance of order dated 08.08.2018 passed by this Court, the learned Additional Chief Standing Counsel has produced the instructions dated 21.08.2018 sent by the Executive Engineer, Irrigation Khand, Pratapgarh to the office of the learned Chief Standing Counsel, Lucknow. The photocopy of the same is taken on record.

The perusal of the aforesaid instructions dated 21.08.2018 reveals that some formalities have not been completed by the petitioner till date regarding his post retiral dues, resultant thereof, the retiral benefits have not been paid to the petitioner.

However, learned counsel for the petitioner has submitted that the petitioner has already completed all the formalities which are required and the opposite parties are harassing the petitioner for no cogent reason to that effect.

Learned Additional Chief Standing Counsel is directed to provide the photocopy of the instructions dated 21.08.2018 to the learned counsel for the petitioner so that the petitioner could know as to what formalities are yet to be completed by the petitioner. The petitioner shall approach the authority concerned within a week from today and shall complete the formalities if those are still incomplete and the opposite parties are directed to make payment of post retiral benefits to the petitioner within a period of two weeks thereafter.

List this case on 17.09.2018.

If the petitioner completes the required formalities and he has not been paid his post retiral benefits by the next date of listing, the Executive Engineer, Irrigation Khand, Pratapgarh shall appear in person before the Court on the next date of listing along with records to assist the Court.

Order Date :- 23.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]