WPSS/3/2021
2021 Latest Caselaw 2557 UK

             Office Notes, reports,
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                                      WPSS No.03 of 2021
                                      Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing) Mr. Alok Mehra, Advocate for the petitioner. Mr. Virendra Singh Rawat, Brief Holder for the State of Uttarakhand.

Mr. K.K. Tiwari, Advocate for respondent no.4.

The husband of the petitioner, Late Mr. Govind Tonk, who was working as a Safai Daroga, has met with the sad demise on 23.07.2019.

The petitioner had been craving for the grant of gratuity and arrears of salary as well as family pension; though despite of the fact, that same stood already sanctioned by the Additional Commissioner vide his Order No.45/20/2019-20 dated 08.10.2020. When the same was not remitted, she preferred the writ petition before this Court on 30.12.2020, and the Coordinate Bench of this Court vide its judgment of 05.01.2021, after recording the statement of counsel for respondent no.4, had disposed of the writ petition for remittance of the said amount as claimed in the writ petition, within a period of four months.

Today, the matter is listed on the time extension application, wherein the counsel for respondent no.4 has made a statement, that since they have already applied for the sanction of budget to the State, as it has been observed in the order and that is likely to be released shortly, he undertakes to make the payment of the gratuity amount along with the statutory interest payable on it, to the petitioner within a period of one month from today.

Subject to the above observations and the undertaking, the Time Extension Appl. No.03 of 2021, would stand disposed of.

(Sharad Kumar Sharma, J.) 23.07.2021 Arti