Smt. Parmeshwari Devi vs State Of Uttarakhand & Others
2021 Latest Caselaw 706 UK

      THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                    Writ Petition (S/S) No. 390 of 2021

Smt. Parmeshwari Devi                                           ....... Petitioner

                                       Vs.

State of Uttarakhand & others                                  ......Respondents


Present: Mr. Alok Mahra, Advocate for the petitioner.
        Mr. P.S. Bisht, Additional CSC for the State/respondent nos. 1 to 3.
        Mr. K.K. Tiwari, Advocate for respondent no. 4.


                                       Judgment

Hon'ble Ravindra Maithani, J. (Oral)

Instant petition has been preferred for directions to the

respondents to release family pension as well as the arrears of pension

and gratuity to the petitioner.

2. Petitioner was working with Nagar Palika Parishad,

Nainital, she claims the arrears of pension and gratuity relating to her

employment. Her husband was also working with Nagar Palika

Parishad, Nainital. She also claims family pension after the death of

her husband.

3. At the very outset, learned counsel for respondent no. 4

gives a statement that the claim made by the petitioner is admitted, but

due to financial restraint, Nagar Palika Parishad, Nainital is not in a

position to pay the amount immediately, and it requires two months

time to make the payment.

4. The statement given by the learned counsel for respondent

no. 4 is placed on record.

5. The writ petition is disposed of with the direction to

respondent no. 4 to make all the admissible payment to the petitioner

within a period of two months from today.

(Ravindra Maithani, J.) 05.03.2021 AR/