WPSS/1423/2021
2021 Latest Caselaw 4511 UK

                   Office Notes,
                reports, orders or
                 proceedings or
SL. No   Date                                     COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     WPSS No.1423 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Sunil Upadhyaya, Advocate, for the petitioner.

Ms. Anjali Bhargava, Additional CSC, with Mr. Virendra Singh Rawat, Brief Holder, for the State of Uttarakhand.

Mr. Bhupendra Singh Bisht, Advocate, for the respondent No.2.

Mr. Shobhit Joshi, Advocate, holding brief of Mr. Ashish Joshi, Advocate, for the respondent No.5.

The petitioner to the present writ petition has contended that after having worked continuously for 36 years with "Nagar Palika Parishad", he has attained the age of superannuation on 31.08.2019, but despite of due sanction being granted by the Commissioner, Kumaun Mandal, Nainital, for the payment of the gratuity and other dues by an order dated 13.12.2020, the same has not yet been remitted to the petitioner. Hence, the writ petition for a writ of mandamus to the respondents to remit the sanctioned gratuity amount of Rs.8,03,088/-, along with the interest payable on it as per the provisions contained under Section 7 (3A) of the Payment of Gratuity Act. As well for the payment of five months pension for the period from September 2019 to January 2020, which too was sanctioned. In fact, an identical issue came up for consideration before this Court in a Writ Petition being WPSS No.564 of 2021, which was disposed of by the judgment dated 20.05.2021.

Hence, this writ petition too would stand disposed of in terms of the directions given in the judgment dated 20.05.2021, passed in WPSS No.564 of 2021.

(Sharad Kumar Sharma, J.) 11.11.2021

NR/