Savitri Devi vs Municipal Board
2021 Latest Caselaw 1009 UK

       HIGH COURT OF UTTARAKHAND AT NAINITAL

                     Writ Petition (S/S) No. 454 of 2021

Savitri Devi                                                 ...... Petitioner

                                       Vs.

Municipal Board, Nainital and Others                        ..... Respondents


Mr. Mayank Joshi, Advocate for the petitioner.
Mr. Ajay Singh Bisht, Advocate for respondent Nos.1 and 2.
Mr. P.S. Bisht, Additional Chief Standing Counsel with Mr. Sachin Mohan Singh
Mehta, Brief Holder for the State of Uttarakhand/respondent Nos.3 and 4.



                                  JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The instant writ petition has been filed seeking the following reliefs:-

"(i) Issue a writ, order or direction, in the nature of mandamus commanding the respondents to release the pension arrears accumulated from 01.07.2020 to 01.01.2021 and gratuity of the petitioner with immediate effect.

(ii) Issue a writ, order or directions, which this Hon'ble Court may deem fit and proper under the circumstances of the case.

(iii) Award the cost of the petition.

2. Heard learned counsel for the parties and perused the record.

3. It is the case of the petitioner that having served Municipal Board, Nainital for about 24 years, the petitioner retired from service on 30.06.2020, but yet his retiral dues have not been paid.

4. Learned counsel appearing for the respondent Nos.1 and 2, at the very outset, admits the claim of the petitioner and submits that

due to paucity of funds, the payment could not be made in time and now it may be paid within a period of four months.

5. The Court takes on record the statement made by the learned counsel for the respondents Nos.1 and 2.

6. The writ petition is disposed of with the directions to the respondent Nos.1 and 2, to make all admissible dues to the petitioner within a period of four months from today.

(Ravindra Maithani, J.) 18.03.2021 Sanjay