Ravi Kumar vs State Of Uttarakhand And Another
2021 Latest Caselaw 3478 UK

         HIGH COURT OF UTTARAKHAND AT NAINITAL

                   Writ Petition (S/S) No. 1134 of 2021

Ravi Kumar                                                       ........... Petitioner

                                          Vs.

State of Uttarakhand and another                               .......... Respondents


Present : Mr. Alok Mahra, Advocate for the petitioner.
          Mr. M.C. Tiwari, Deputy Advocate General for the State/respondent nos.1 to 3.
          Mr. Bhupendra Singh Bisht, Advocate for respondent no.4.

                                   JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral) The mother of the petitioner was working with Nagar Palika Parishad, Nainital. She died on 12.10.2017. But, it is the case of the petitioner that the gratuity amount and arrears of family pension from 01.01.2016 to 12.10.2017 has not been paid to him.

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

3. Learned counsel appearing for respondent no.4, Nagar Palika Parishad, Nainital would submit that the Nagar Palika Parishad, Nainital admits the claim. But, due to paucity of funds, they are not in a position to make the payment immediately.

4. Learned counsel for respondent no.4 would submit that three months' time may be granted to respondent no.4 to make the payment.

5. The Court takes on record the statement given by the learned counsel for respondent no.4.

6. The writ petition is disposed of with the directions to the respondents, to make payment of all admissible dues to the petitioner within a period of three months from today.

(Ravindra Maithani, J.) 06.09.2021 Sanjay