Smt. Pushpa Singh vs State Of U.P. And 4 Others
2022 Latest Caselaw 8467 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 10887 of 2022
 

 
Petitioner :- Smt. Pushpa Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Anis Kumar Gautam
 
Counsel for Respondent :- C.S.C.,Bhanu Pratap Singh
 

 
Hon'ble Neeraj Tiwari,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the respondent nos. 1, 2 & 5 and Sri Bhanu Pratap Singh, learned counsel for the respondent nos. 3 and 4.

Present petition has been filed for following relief:-

"A. Issue a writ order or direction in the nature of writ of mandamus commanding the respondents to pass appropriate orders for granting the gratuity amount of (Late) Rama Singh alongwith interest as applicable in favour of petitioner."

Learned counsel for the petitioner submitted that present controversy is squarely covered by judgment of this Court dated 07.11.2019 passed in Writ-A No. 17399 of 2019 (Usha Rani Vs. State of U.P. and 6 others), therefore, this petition may also be allowed on the same terms and conditions for which learned counsels for the respondents have no objection.

Accordingly, this petition is allowed in terms of judgment dated 07.11.2019 passed in Writ-A No. 17399 of 2019.

Order Date :- 28.7.2022

Rmk.