Shahabuddin Khan And Others vs State Of U.P. Thru. Its Prin. Secy. ...
2023 Latest Caselaw 12646 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 3031 of 2023
 

 
Petitioner :- Shahabuddin Khan And Others
 
Respondent :- State Of U.P. Thru. Its Prin. Secy. Dairy Development Lko. And 2 Others
 
Counsel for Petitioner :- Nirbhay Kumar Singh
 
Counsel for Respondent :- C.S.C.,Shanker Lal
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for petitioners as well as learned Standing Counsel for respondent No.1 and Sri Satya Vrat Shukla, Advocate who has filed his Vakalatnama on behalf of respondent Nos.2 & 3.

Present petition has been filed stating that although the petitioners have been paid the amount of gratuity, the interest has not been paid to which the petitioners are entitled by virtue of Section 7(3A) of the Payment of Gratuity Act.

The issue has already been considered and decided by this Court in Writ Petition No.29142 (SS) of 2021 vide order dated 13.12.2021. Thus, following the said judgment, which has been upheld in appeal, the present petition is disposed off directing respondents to pay simple interest at the rate of 6% per annum from 30 days after the date of retirement till the date of actual payment.

The payment as directed above, shall be made within a period of two months.

This order has been passed in the presence of Sri Satya Vrat Shukla, learned counsel appearing for respondent nos.2 & 3.

Order Date :- 24.4.2023

nishant