Ram Kumar vs Managing Director /Secy. U.P. ...
2023 Latest Caselaw 15400 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:33824
 
Court No. - 17
 

 
Case :- WRIT - A No. - 3554 of 2023
 

 
Petitioner :- Ram Kumar
 
Respondent :- Managing Director /Secy. U.P. State Agro Industrial Corporation Ltd Lko. And 3 Others
 
Counsel for Petitioner :- Mubin Ahmad,Zia Ur Rehman
 

 
Hon'ble Pankaj Bhatia,J.

1. Present petition has been filed with the following prayer:

"(i) Issue a writ, order or direction in the nature of mandamus thereby directing the Opp. Parties to pay remaining salary from the period 22.5.2017 to 31.12.2017, EPF, Gratuity Pension Leave Encashment, Insurance and Grade and other retiral dues if any to the petitioner.

...."

2. Contention of learned counsel for the petitioner is that specific directions were issued in the judgment dated 28.04.2017 passed in Writ Petition No.1886 (SS) of 2001 and despite the same, the amounts as claimed by the petitioner have not been paid for which the petitioner has already represented before the respondents.

3. Considering the fact that the matter is pending, the present petition is disposed off permitting the petitioner to file a fresh representation before respondent no.3, who shall take a decision with regard to the amounts claimed by the petitioner within a period of two months.

Order Date :- 16.5.2023

nishant