Gayadeen And 59 Others vs State Of U.P. Thru. Addl. Chief Secy. ...
2025 Latest Caselaw 13061 ALL

Allahabad High Court

Gayadeen And 59 Others vs State Of U.P. Thru. Addl. Chief Secy. ... on 26 November, 2025

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:77698
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
WRIT - A No. - 13718 of 2025   
 
   Gayadeen And 59 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Finance Lko. And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Arvind Kumar, Pramod Kumar Khare, Prashant Shekhar, Rachna Shukla, Ramraj   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 7
 
   
 
 HON'BLE MANISH MATHUR, J.       

1. Heard learned counsel for petitioner(s) and learned State Counsel for the opposite parties.

2. Petition has been filed challenging provision to the extent stating restoration period of 15 years in the U.P. Civil Pension (Commutation) Rules 1941 as amended by Government Orders and seeking restoration of the commuted pension after expiry of 10 years 11 months or at best 11 years instead of 15 years as provided in relevant Government Order dated 08.12.2008.

3. Learned counsel for the parties admit that the case of the petitioner(s) is squarely covered by judgment of this Court in WRIT - A No. - 5617 of 2024 (Dr. Om Prakash Srivastava And Others v. State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Finance Lko 3 Others) and other connected matters decided on 28.05.2025.

4. Considering aforesaid, the writ petition is disposed of finally providing that petitioner(s) of this writ petition shall also be entitled to benefit of judgment rendered in WRIT - A No. - 5617 of 2024 (Dr. Om Prakash Srivastava And Others v. State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Finance Lko 3 Others).

(Manish Mathur,J.)

(Manish Mathur,J.)

November 26, 2025

lakshman