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Parmatma Singh vs State Of U.P. And 4 Others
2023 Latest Caselaw 24965 ALL

Citation : 2023 Latest Caselaw 24965 ALL
Judgement Date : 15 September, 2023

Allahabad High Court
Parmatma Singh vs State Of U.P. And 4 Others on 15 September, 2023
Bench: J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:178515
 
Court No. - 33
 

 
Case :- WRIT - A No. - 14585 of 2023
 

 
Petitioner :- Parmatma Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ajeet Kumar Shukla
 
Counsel for Respondent :- CSC,Ravindra Singh
 

 
Hon'ble J.J. Munir,J.

Heard Mr. Ajeet Kumar Shukla, learned counsel for the petitioner, Mr. Ravindra Singh, learned Counsel for the respondent nos. 3 to 5 and Mr. A.B. Sinha, learned Standing Counsel appearing on behalf of the State.

In compliance with the order dated 30.08.2023, a personal affidavit has been filed on behalf of respondent no. 4. In paragraph nos. 4, 5 and 6 of the affidavit, it is averred:

"4. That in compliance of judgment and order passed by this Hon'ble Court in earlier Writ-A No. 5472/2023, petitioner has already been paid his entire post retirement dues as admissible to him, by the Kisan Sahkari Chini Mills Ltd Ghosi Mau, within the time prescribed by the Hon'ble Court. However, the dues particularly Gratuity payable by Kisan Sahkari Chini Mills Ltd Dhuriyapar remains unpaid due to paucity of fund. The payment details are being given here under;

a) Gratuity-Rs 348426-/ payment date 12.07.2022

b) Leave Encashment - Rs. 104491/ -payment date 12.07.2022

c) overtime Rs 8150/- date of payment 12.07.2022

d) Arrears of Salary Rs 137119/-

Total Rs 598186/-

Copy of payment details pertaining to kisan Sahkari Chini Mills Ltd Ghosi Mau are being filed as PA-1 to this affidavit.

5. That the admissible provident fund payable to the petitioner has also been paid to him by the Kisan Sahkari Chini Mills Ltd, Ghosi Mau through challan form time to time inclusive of interest.

6. That in compliance of the order dated 30.8.2023, passed by this Hon'ble Court in the present Writ Petition, petitioner has been paid his remaining Gratuity Rs. including interest Re on delayed payment payable by the Kisan Sahkari Chini Mills Ltd Dhuriyapar. The statement of payment is given hereunder;

a) Gratuity-Rs 49775.-/ payment date 01.09.2023

b) interest @ 6% - Rs. 3476.24/-payment date 12.09.2023

Total Rs. 53251.24/-

Copy of the payment details relating to Kisan Sahkari Chini Mills Ltd Dhuriyapar is being filed as PA-2 to this affidavit."

In this view of the matter, learned counsel for the petitioner states that there is no further claim of the petitioner now, as against the respondents.

This petition is, accordingly, consigned to record.

Order Date :- 15.9.2023

Brijesh

 

 

 
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