Ram Kumar Verma vs State Of U P And 3 Others
2021 Latest Caselaw 3622 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 989 of 2021
 

 
Petitioner :- Ram Kumar Verma
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Sanjay Singh,Amrendra Nath Rai
 
Counsel for Respondent :- C.S.C.,Krishna Kumar Chand
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the petitioner, learned Standing Counsel for respondents no.1 & 2 and Sri K.K. Chand, learned counsel for the respondents no.3 & 4.

This Court on 01.02.2021 has passed the following order:-

"Learned counsel for the petitioner submits that the wife of the petitioner was Head Mistress and had died on 14.9.2018 during her service period. The petitioner has been denied the payment of gratuity of his wife on the ground that she has died during service period and has not submitted option for retirement upto the age 62 years. He submits that the present dispute is covered by the judgement of this Court passed in Writ A No. 17399 of 2019.

Sri Gaurav Kumar Singh, Advocate holding brief of Sri Krishna Kumar Chand, learned counsel for the respondent Nos. 3 & 4 may seek instructions in the matter and apprise the Court as to whether the controversy involved in the present writ petition is covered by the judgment passed in Writ A No. 17399 of 2019.

Put up as fresh on 24.2.2021 before appropriate Bench."

Sri K.K. Chand, learned counsel for the respondents no.3 & 4 submits that he does not dispute that the present controversy is covered by the judgement of this Court in Writ A No.17399 of 2019.

Accordingly, the impugned order dated 08.10.2020 passed by the respondent no.4-Finance & Audit Officer (Basic), District Jalaun at Orai is quashed and the writ petition is allowed in terms of judgement of this Court in Writ A No.17399 of 2019.

Order Date :- 15.3.2021

S.Sharma