Kushum Devi vs State Of U.P. And 5 Others
2021 Latest Caselaw 46 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 9351 of 2020
 
Petitioner :- Kushum Devi
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Kamal Kumar Kesherwani
 
Counsel for Respondent :- C.S.C.,Daya Ram
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard Shri K.K. Kesherwani, learned counsel for the petitioner; Shri Sanjay Kumar Singh, learned Additional Chief Standing Counsel for the State respondents and Shri Daya Ram, learned counsel for respondent nos.4, 5 and 6.

Present writ petition is preferred for mandamus directing the respondent authorities to pay the amount of gratuity alongwith admissible interest to the petitioner at the earliest.

This Court vide its judgment dated 8.7.2020 passed in Writ A No.5108 of 2020 (Prem Kumari vs. State of UP and 7 others) had allowed the writ petition and quashed the impugned order dated 03.3.2020.

Learned counsel for the parties agree that the facts of the present case are squarely covered by the decision of this Court dated 8.7.2020 passed in Writ A No.5108 of 2020.

In view of the fact that the present matter is squarely covered by the decision of this Court dated 8.7.2020, present writ petition is allowed and the matter is relegated to the competent authority to decide the claim of the petitioner in the light of the observations made by this Court in Prem Kumari's case (supra) within a period of two months from the date of receipt of a copy of this order.

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

Order Date :- 4.1.2021

RKP