Mohan Lal Tiwari vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 4134 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 3075 of 2022
 

 
Petitioner :- Mohan Lal Tiwari
 
Respondent :- State Of U.P. Thru. Prin. Secy. Irrigation Lko. And Others
 
Counsel for Petitioner :- Dharm Trivedi,Amit Kumar Pathak
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

Heard learned counsel for the parties.

Petitioner retired from the post of Electrician on attaining the age of superannuation on 30.04.2014. By the instant writ petition, petitioner, inter alia, seeks following relief:

i) issue a writ, order or direction in the nature of mandamus thereby commanding the opposite parties to pay the pension and arrears of pension to the petitioner which is still unpaid since 2014 in light of the judgment and order dated 2.09.2019 passed by the Hon'ble Apex Court in Civil Appeal No. 6798 of 2019.

Learned Standing Counsel submits that the fourth respondent, Senior Treasury Officer, Irrigation Section, Sharda Nagar, Lakhimpur Kheri, shall pass appropriate order, in accordance with law.

In view thereof, on consent, the petition is disposed of directing the fourth respondent, Senior Treasury Officer, Irrigation Section, Sharda Nagar, Lakhimpur Kheri, to consider and decide the representation of the petitioner by reasoned and speaking order, expeditiously, preferably within a period of three months from the date of filing of certified copy of this order alongwith copy of the writ petition.

It is clarified that the Court has not considered the claim of the petitioner on merits.

Order Date :- 25.5.2022

Mukesh Kr.