Ramesh Chandra Pal vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 23474 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:56740
 
Court No. - 8
 

 
Case :- WRIT - A No. - 6245 of 2023
 

 
Petitioner :- Ramesh Chandra Pal
 
Respondent :- State Of U.P. Thru. Prin. Secy. Dairy Development Lko. And 3 Others
 
Counsel for Petitioner :- Pradeep Kumar Tripathi
 
Counsel for Respondent :- C.S.C.,Shanker Lal
 

 
Hon'ble Pankaj Bhatia,J.

1. Heard learned counsel for the petitioner and Shri Satya Vrat Shukla, learned counsel for the respondent.

2. Present petition has been filed by the petitioner for the following reliefs:

"1. Issue a writ, order, or direction in the nature of Mandamus commanding theopposite party No-3 ie. Managing Director, Pradeshik Co-operative Dairy Federation Limited Lucknow to pay balance Gratuity and leave encashment of 195 days along with interest @ 7% per annum from due date to the date of actual payment, within stipulated period, to secure ends of justice.

2. Issue a writ or order in the nature of Mandamus commanding the opposite party No-3i.e. Managing Director. Pradeshik Co-operative Dairy Federation Limited Lucknow to consider case of petitioner & pay the balance Gratuity & leave encashment to him in light of judgment and order dated 23.3.2023 & 27.3.202, contained as Annexure No-8&9 to the writ petition, in the interest of justice.

....."

3. Contention of learned counsel for the respondent is that earlier also, the petitioner had approached this Court by filing Writ - A No.5426 of 2023, which was disposed off on 28.07.2023.

4. Although there is a slight difference in the reliefs claimed in the said writ petition as well as the present petition, the present petition is disposed off directing that while taking a decision in terms of the order dated 28.07.2023 passed in Writ - A No.5426 of 2023, all the issue raised in the present petition shall also be decided by the respondents.

Order Date :- 25.8.2023

nishant