Virendra Kumar Tyagi And 60 Others vs State Of Up And 5 Others
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Allahabad High Court

Virendra Kumar Tyagi And 60 Others vs State Of Up And 5 Others on 1 May, 2024

Author: Salil Kumar Rai

Bench: Salil Kumar Rai

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:77522
 
Court No. - 37
 

 
Case :- WRIT - A No. - 5868 of 2024
 

 
Petitioner :- Virendra Kumar Tyagi And 60 Others
 
Respondent :- State Of Up And 5 Others
 
Counsel for Petitioner :- Siddharth Khare,Sr. Advocate
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.
 

Heard the counsel for the petitioners.

The present petition has been filed praying for pension and family pension to the petitioners in accordance with the Uttar Pradesh Retirement Benefit Rules, 1961.

The petitioners in support of their claim have relied on the judgment dated 14.1.2020 passed by this Court in Writ - A No. 12780 of 2018.

The claim of the petitioners can be considered by the Principal Secretary, Irrigation Department & Water Resources Department, Ministry of Jal Shakti, Government of Uttar Pradesh, Lucknow.

The petitioners may make a fresh representation before the Principal Secretary, Irrigation Department & Water Resources Department, Ministry of Jal Shakti, Government of Uttar Pradesh, Lucknow who shall decide the representation of the petitioners within a period of four months from the date of filing the same and in case, the petitioners are found entitled to the claim made by them, the same shall be disbursed to them within the next period of one month.

With the aforesaid direction, the writ petition is disposed of.

Order Date :- 1.5.2024

Satyam