Chandra Bhan Kushwaha vs State Of U.P. Thru. Prin. Secy. ...
2025 Latest Caselaw 13000 ALL

Allahabad High Court

Chandra Bhan Kushwaha vs State Of U.P. Thru. Prin. Secy. ... on 25 November, 2025

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:77164
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
WRIT - A No. - 13656 of 2025   
 
   Chandra Bhan Kushwaha    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Cooperative Deptt. Lko. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Manish Mani Sharma   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 7
 
   
 
 HON'BLE MANISH MATHUR, J.      

1. Heard learned counsel for the petitioner, learned counsel for the State-opposite parties, and perused the material available on record.

2. This petition has been filed seeking a direction to concerned authority for payment of regular pension alongwith arrears with effect from April, 2023 alongwith interest and for regular pension.

3. Learned counsel for petitioner submits that in similar circumstances one Pradumn Kumar Dixit, who is also a superannuated Amin of the same department filed Writ-A No.4835 of 2025, Pradhumn Kumar Dixit v. State of U.P. & 2 ors., which was allowed vide order dated 09.05.2025 and the petitioner being similarly situated, is required to be granted same benefit.

4. State Counsel has not been provided any instructions in this matter.

5. Upon consideration of submissions advanced by learned counsel for the petitioner and perusal of material on record, it appears that the petitioner was working in Cooperative Department prior to being superannuated from the post of Cooperative Amin on 30.06.2016. It has been stated that regular pension is not being paid to petitioner due to shortage of funds.

6. Since instructions have not been provided to the learned State Counsel, liberty is granted to petitioner to file fresh representation before the opposite party No.2/Registrar-cum-Commissioner, Cooperative Societies, Lucknow, who shall consider and decide the same in accordance with law, within a period of six weeks from the date a certified copy of this order is submitted before him.

7. In case, upon consideration of the representation, aforesaid, petitioner is found entitled for the aforesaid benefit in the light of judgment rendered in the case of Pradumn Kumar Dixit (supra), payment of regular pension, arrears of pension thereof shall be ensured within a period of six weeks thereafter.

8. It is also directed that petitioner's representation shall not be rejected on the ground of lack of funds with the Cooperative Department.

9. With the above observations/directions, this writ petition is disposed of.

(Manish Mathur,J.)

November 25, 2025

Subodh/-