Bharat Singh vs State Of Up And 2 Others
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Allahabad High Court

Bharat Singh vs State Of Up And 2 Others on 1 April, 2025

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:44322
 
Court No. - 4
 

 
Case :- WRIT - A No. - 18438 of 2024
 

 
Petitioner :- Bharat Singh
 
Respondent :- State Of Up And 2 Others
 
Counsel for Petitioner :- Amrendra Nath Rai,Rishabh Higgins
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.
 

1. Heard learned counsel for the parties.

2. By means of this petition filed under Article 226 of Constitution of India, the petitioner who is adopted son of Late Rajan Singh wants post retirement dues of Late Radha including the GPF, leave encashment, gratuity etc.

3. It is contended on behalf of the petitioner that he has already obtained succession order from National Lok Adalat on 12.12.2020 in Misc. Case No.09 of 2018 decided by Civil Judge (Senior Division), Bareilly and the said judgment has not been further questioned by any one and has attained finality.

4. In view of the above, this petition stands disposed of with direction to the respondent no.3 to consider the claim of the petitioner for post retirement dues of Late Radha in the light of the succession order which the petitioner has obtained under the order of Civil Judge concerned provided petitioner presents certified copy of judgment of National Lok Adalat provided ofcourse petitioner files certified copy of the order of Lok Adalat and if there is no legal impediment in the matter, the dues shall be released in favour of the petitioner within a maximum period of two months of production of certified copy of this order.

5. It is further provided that the petitioner's claim for compassionate appointment may also be considered within the same period.

Order Date :- 1.4.2025

Deepika