Mrs. Rachna Dubey vs Prescribed Controlling Authority ...
2026 Latest Caselaw 536 ALL

Allahabad High Court

Mrs. Rachna Dubey vs Prescribed Controlling Authority ... on 26 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:21843
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1128 of 2026   
 
   Mrs. Rachna Dubey    
 
  .....Petitioner(s)   
 
 Versus  
 
   Prescribed Controlling Authority Payment Of Gratuity Act Lko. And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Manoj Kumar Pandey   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.      

1. Heard Shri Manoj Kumar Pandey, learned counsel for the petitioner as well as learned Standing Counsel for respondent no.1.

2. A prayer has been made by the petitioner to direct the Prescribed Controlling Authority, Payment of Gratuity Act, 1972, Lucknow to decide the application of the petitioner in P.G. Case No. 166 of 2022 "Mrs. Rachna Dubey Vs. Manager/ Founder, City Montessori School, Lucknow" within a period of six months from the date a certified copy of this order is produced before him.

3. The petitioner undertakes to cooperate in the proceedings and shall not take any unnecessary adjournment.

4. It is made clear that in case, the petitioner does not cooperate in the proceedings, the benefit of this order shall not be available to the petitioner.

5. With the aforesaid observations, the petition stands disposed of.

(Alok Mathur,J.)

March 26, 2026

Muk