Md. Jameel Khan vs Union Of India Thru. Secy. Ministry Of ...
2025 Latest Caselaw 439 ALL

Allahabad High Court

Md. Jameel Khan vs Union Of India Thru. Secy. Ministry Of ... on 1 May, 2025

Author: Rajesh Singh Chauhan

Bench: Rajesh Singh Chauhan

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:25015
 
Court No. - 3
 

 
Case :- WRIT - A No. - 4750 of 2025
 

 
Petitioner :- Md. Jameel Khan
 
Respondent :- Union Of India Thru. Secy. Ministry Of Communication New Delhi And 2 Others
 
Counsel for Petitioner :- Anil Kumar Yadav,Nandini Rani
 
Counsel for Respondent :- A.S.G.I.,Nidhi Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.
 

1. Heard learned counsel for the petitioner, Sri Anand Dwivedi, learned counsel for the opposite party no. 1 and Ms. Nidhi Singh, for opposite parties no. 2 and 3.

2. Petition has been filed seeking a direction to the concerned authority for payment of interest at the rate of 7% per annum on the delayed payment of post retiral benefits of privilege leave encashment.

3. It is submitted that petitioner's case is covered by judgment rendered by Coordinate Bench of this Court in Writ-A No.2075 of 2023, Ashok Kumar Shukla versus Union of India and others decided vide judgment and order dated 3rd March, 2023 and was upheld in Special Appeal (Defective) No. 72 of 2024 vide judgment and order dated 6th February, 2024 as well as by Hon'ble Supreme Court in S.L.P. No. 7939 of 2024 decided vide judgment and order dated 8th April, 2024.

4. Considering the aforesaid aspects, the opposite parties are directed to take a final decision with regard to payment of aforesaid benefits in the light of judgment rendered by this Court in the case of Ashok Kumar Shukla (supra), in case same is applicable. Final decision shall be taken within a period of eight weeks from the date a certified copy of this order is produced before the said authority. In case petitioner is found entitled for the aforesaid benefits, actual payment thereof shall be ensured within a period of eight weeks thereafter.

5. With the aforesaid directions, the writ petition stands disposed of.

Order Date :- 1.5.2025

Reena/-

(Rajesh Singh Chauhan,J.)