Hari Lal vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 6902 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 13414 of 2021
 

 
Petitioner :- Hari Lal
 
Respondent :- State Of U.P. Thru. Prin. Secy. Nagar Vikas, Lucknow & Ors.
 
Counsel for Petitioner :- Arvind Kumar Vishwakarma
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Rajeev Singh,J.

The Court convened through video conferencing.

Heard Shri Arvind Kumar Vishwakarma, learned counsel for the petitioner and Shri Sharad Dwivedi, learned Standing Counsel for respondent No.1 and perused the record.

The present petition has been filed with the prayer to direct the respondents to pay the arrears of family pension, amount of gratuity and other benefits including 12% interest per annum up to date continuously along with the prayer to direct the respondents to consider and decide the representation dated 27.10.2020 in the light of Government Order dated 05.12.2011 and judgment & order dated 23.03.2018 passed by Hon'ble Supreme Court in the case of Netram Sahu vs. State of Chattisgarh and another reported in 2018 5 SCC 430.

Learned counsel for the petitioner has submitted that wife of the petitioner was working on the post of Safai karmchari and she died on 01.05.2012. He also submitted that till today neither the family pension nor gratuity and other benefits are being given to the petitioner. He also submitted that the representation dated 27.10.2020 was given to the respondent No.2, but the same has not been decided till today.

Learned counsel for the respondent No.2 has submitted that some time may be granted to the respondent No.2 for taking decision on the representation of the petitioner dated 27.10.2020.

Considering the arguments of learned counsel for the parties and without entering into merits, the petition is disposed of with the direction to the respondent No.2 to decide the representation of the petitioner dated 27.10.2020 be reasoned and speaking order.

However, it is open to the petitioner to give supplementary representation to the respondent No.2 by mentioning comprehensive details within one week from today. In case, the said representation is made, then considering the supplementary representation along with representation dated 27.10.2020, the same shall be decided within one month from today.

The party shall file computer generated copy of order downloaded from the official website of High Court Allahabad, self attested by it alongwith a self attested identity proof of the said person(s) (preferably Aadhar Card) mentioning the mobile number(s) to which the said Aadhar Card is linked, before the concerned Court/Authority/Official.

The concerned Court/Authority/Official shall verify the authenticity of the computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 1.7.2021

S. Shivhare