Sarojini Devi vs Deputy Director Of Education ...
2021 Latest Caselaw 7144 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 5468 of 2021
 

 
Petitioner :- Sarojini Devi
 
Respondent :- Deputy Director Of Education (Secondary) And 2 Others
 
Counsel for Petitioner :- Indra Raj Singh,Adarsh Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.

Grievance is that petitioner's husband although has died on 22.07.2003 at the age of 45 years but the amount of gratuity due and payable to petitioner's late husband has not been released so far. Reliance is placed upon orders passed by this Court in Writ Petition No.17399 of 2019 (Usha Rani vs. State of U.P. and others) as well as judgment dated 14.05.2019 delivered in Writ Petition No.7416 of 2019. Submission is that as petitioner's husband died before the age of 60 years as such mere fact that option for retirement at the age of 60 years was not availed would not be a ground to deny benefit of gratuity.

Learned Standing Counsel states that grievance of the petitioner would be examined by the authority concerned in accordance with law, expeditiously.

In the facts and circumstances, this writ petition stands disposed of directing the respondent no.1 to accord consideration to petitioner's claim in light of the judgments delivered in Writ Petition Nos.17399 of 2019 and 7416 of 2019 by passing a reasoned order within a period of three months from the date of presentation of a copy of this order. All consequential action would be taken without any further loss of time.

Order Date :- 6.7.2021

Ashok Kr.