Raj Narayan Trivedi vs Union Of India Thru. Its Secy. ...
2023 Latest Caselaw 13188 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 3152 of 2023
 

 
Petitioner :- Raj Narayan Trivedi
 
Respondent :- Union Of India Thru. Its Secy. Ministry Of Communication New Delhi And 2 Others
 
Counsel for Petitioner :- Jitendra Kumar Bajpai,Animesh Bajpai,Shailesh Sachan
 
Counsel for Respondent :- A.S.G.I.,Krishna Chandra Srivastava
 

 
Hon'ble Pankaj Bhatia,J.

Heard the counsel for the petitioner and Sri Pankaj Singh Yadav holding brief Sri Krishna Chandra Srivastava for the respondents.

The present petition has been filed by the petitioner claiming interest on the delayed payment of leave encashment.

It is argued that the petitioner was paid the leave encashment on 06.02.2020, however, the same was payable on 01.06.2014, thus, the interest is claimed for the said period.

The issue with regard to the interest was decided by this Court in the case of Nand Lal vs. Indian Telephone Industries Limited and two others (Writ A No.31490 of 2016) decided on 09.03.2018).

Considering the said decision, the present petition is disposed off permitting the petitioner to approach the respondent no.3 by filing a fresh application who shall consider the case of the petitioner for payment of interest in the light of the judgment in the case of Nand Lal (supra) within a period of three months.

Order Date :- 27.4.2023

VNP/-