Sharda Mani Tripathi vs State Of U.P. Thru. Prin. Secy. Deptt. ...
2023 Latest Caselaw 35371 ALL

Allahabad High Court

Sharda Mani Tripathi vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 15 December, 2023

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:82602
 
Court No. - 20
 

 
Case :- WRIT - A No. - 9586 of 2023
 
Petitioner :- Sharda Mani Tripathi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Home, Govt. U.P. Lucknow And 4 Others
 
Counsel for Petitioner :- Santosh Kr. Yadav Warsi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.
 

1. Heard learned counsel for petitioner and learned State Counsel appearing on behalf of opposite parties.

2. Petition has been filed seeking the following relief:-

"(i) Issue a writ, order or direction in the nature of mandamus thereby directing the respondents to provide appropriate interest @ 12% per annum on the amount paid to the petitioner against his due service benefits/retiral dues as per order dated 09.06.2023 and 26.06.2023 issued by the O.P. No.5 pursuant to judgment and order dated 30.01.2023 passed in Writ-A No.33497 of 2019.

(ii) Issue any other writ order or direction in favour of the petitioner which this Hon'ble High Court may deem fit just and proper under the circumstances of this case in favour of petitioner.

(iii) Allow the instant writ petition with appropriate costs in the interests of justice."

3. For the aforesaid grievance, petitioner has already submitted a representation but seeks liberty to file a fresh representation before competent authority. At present learned counsel for petitioner restricts his prayer for a final decision with regard to same.

4. Considering innocuous prayer being made by learned counsel for petitioner and without entering into the merits of the case petitioner is granted liberty to file a fresh representation before opposite party No.5 i.e. Commandant 6th Battalion PAC Meerut. In case such a representation is filed, the same shall be considered and decided by a reasoned and speaking order within a period of eight weeks from the date a certified copy of this order is produced before the said authority.

5. With the aforesaid observation, petition stands disposed of.

Order Date :- 15.12.2023

Subodh/-