Bhaskar Prasad Pandey vs State Of U.P. Thru. Addl. Chief Secy. ...
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Allahabad High Court

Bhaskar Prasad Pandey vs State Of U.P. Thru. Addl. Chief Secy. ... on 16 October, 2025

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:64661
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
WRIT - A No. - 12233 of 2025   
 
   Bhaskar Prasad Pandey    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Chief Secy. Horticulture And Food Processing Lko. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Surendra Kumar Tripathi, Hari Krishna Srivastava, Sweta Swarankar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 7
 
   
 
 HON'BLE MANISH MATHUR, J.      

1. Heard learned counsel for petitioner and learned State Counsel for opposite parties.

2. Present writ petition has been filed by the petitioner seeking following relief(s):-

(I) Issue a writ, order or direction in the nature of mandamus for direction to opposite parties for payment of entire gratuity amount of Rs.9,83,024/- to the petitioner (as mentioned in P.P.O. order dated - 07.12.2023 of the petitioner) along with 18% interest per annum, which has not been paid to him till date after passing of more than Four Years of his retirement on 31.07.2021 from the post of "Assistant Horticulture Inspector" after superannuation of age, in the light of judgment & order dated - 17 August, 2022, passed by coordinate bench of this Hon'ble Court in Writ - A No.2461 of 2015, "Brajendra Kumar Singh Vs. State of U.P. thru. Prin. Secy. Deptt. of Home Lko & others.

(The P.P.O. order dated - 07.12.2023 of the petitioner & judgment & order dated - 17 August, 2022, passed by this Hon'ble Court in Writ - A No.-2461 of 2015, "Brajendra Kumar Singh Vs. State of U.P. thru. Prin. Secy. Deptt. of Home Lko & others" are contained as Annexure No.-1 & 2 to this petition)."

3. Since considering petitioner's grievance would entail factual aspects, liberty is granted to petitioner to file fresh representation before opposite party no.2 i.e. Director, Horticulture & Food Processing Department, Uttar Pradesh, Udyan Bhawan, Sapru Marg, Lucknow who shall consider and decide the same within a period of three weeks from the date of receipt of fresh representation along with a certified copy of this order. In case petitioner is found entitled for the aforesaid benefits, actual payment shall be ensured within a period of two weeks thereafter.

4. With aforesaid direction(s), the petition is finally disposed of.

(Manish Mathur,J.)

October 16, 2025

lakshman