Smt Maina Devi vs State Of Up And 4 Others
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Allahabad High Court

Smt Maina Devi vs State Of Up And 4 Others on 5 November, 2024

Author: Ajay Bhanot

Bench: Ajay Bhanot

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:172500
 
Court No. - 6
 

 
Case :- WRIT - A No. - 17095 of 2024
 

 
Petitioner :- Smt Maina Devi
 
Respondent :- State Of Up And 4 Others
 
Counsel for Petitioner :- Vipin Chandra Pal
 
Counsel for Respondent :- C.S.C.,Shrinath
 

 
Hon'ble Ajay Bhanot,J.
 

Heard Shri Vipin Chandra Pal, learned counsel for the petitioner, Shri Shrinath, learned counsel for the BSA and learned Standing Counsel for the State.

Shri Shrinath, learned counsel for the BSA fairly submits that the petitioner is entitled to interest @ 8% p.a. on the delayed payment of the gratuity amount in light of the judgment of this Court in Usha Rani vs. State of U.P. and 6 Others (Writ A No. 17399 of 2019).

No purpose will be served by keeping the writ petition pending.

In light of the submissions made by Shri Shrinath, learned counsel for the BSA, the respondent no. 2- Director of Education (Basic), U.P. at Lucknow is directed to compute the interest payable to the petitioner for delayed payment of gratuity in light of the judgment of this Court in Usha Rani (supra).

The amount shall be computed and disbursed to the petitioner within a period of three months from the date of receipt of a certified copy of this order.

The writ petition is disposed of.

Order Date :- 5.11.2024

Vandit