Kusmakar Bhatt And 6 Others vs State Of U P And 2 Others
2021 Latest Caselaw 10617 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 10163 of 2021
 
Petitioner :- Kusmakar Bhatt And 6 Others
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Azad Khan
 
Counsel for Respondent :- C.S.C.,Pranjal Mehrotra
 

 
Hon'ble Pankaj Bhatia,J.

The petitioners claim that the petitioners are entitled for grant of benefits owing from the 6th Pay Commission report and the consequential retiral benefits, however, no decision has been taken and the petitioner is not being paid the said benefits despite repeated requests and reminders.

Shri R.K. Singhal, Advocate appears on behalf of respondents states that case of all the individuals has to be considered separately and says that the case of entitlement of the petitioner shall be considered by the respondents within a period of two months from the date the petitioner approached the respondents.

The present petition is disposed off in view of the said undertaking given by Shri Singhal. The claim of the petitioner shall be considered and decided within a period of two months from today. In the event, the petitioner is found to be entitled, the benefits shall be paid to the petitioner alongwith interest at the rate of 6% per anum from the date of entitlement till payment thereof. The claim of the petitioner shall be decided in view of the judgment of this Court in the case of Kamlesh Srivastava and others Vs. State of U.P. and others, Service Single No. 11991 of 2017, decided on 27.02.2020.

Copy of the order downloaded from the official website of this Court shall be treated/accepted as certified copy of this order.

Order Date :- 18.8.2021

S. Rahman