Krishna Kumar Rastogi vs State Of U.P. Thru. Prin. Secy. ...
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Allahabad High Court

Krishna Kumar Rastogi vs State Of U.P. Thru. Prin. Secy. ... on 10 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:36062
 
Court No. - 20
 

 
Case :- WRIT - A No. - 3629 of 2024
 

 
Petitioner :- Krishna Kumar Rastogi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Agriculture Lko. And 3 Others
 
Counsel for Petitioner :- Rajendra Singh Kushwaha,Dhiresh Kumar Awasthi
 
Counsel for Respondent :- C.S.C.,Rajeeva Kumar Sinha
 

 
Hon'ble Shree Prakash Singh,J.
 

Contention of learned counsel for the petitioner is that despite admitting the amount payable to the petitioner towards balance of EPF, the same is not being paid. He places reliance on the judgment of this Court in the case of Gajraj Singh v. State of U.P. & Ors. (Writ Petition No.8015 (SS) of 2021) decided on 18.08.2021 whereby this Court after considering the similar issue had directed the payment of dues within three months and the contention of the respondent of lack of funds was repelled, as such, following the said judgment, the present petition is disposed off directing respondents to ensure payment of the retiral dues alongwith admissible interest to the petitioner within a period of three months from today.

This order has been passed in the presence of Shri Rajeev Kumar Sinha, learned counsel appearing for respondent nos. 2 to 4.

Order Date :- 10.5.2024

AKS