Pooran Singh Mehra vs State Of Uttarakhand And Another
2023 Latest Caselaw 1596 UK

     HIGH COURT OF UTTARAKHAND AT NAINITAL
            Writ Petition (S/S) No. 835 of 2023

Pooran Singh Mehra                                   ........Petitioner

                                  Versus

State of Uttarakhand and Another                   .....Respondents
Present:-
            Mr. K.K. Harbola, Advocate for the petitioner.
            Mr. Vinod Nautiyal, D.A.G. for the State of Uttarakhand
            Mr. Bhupendra Singh Bisht, Advocate for respondent no.2.


Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks the following reliefs:-

i) To issue a writ order or direction in the

nature of Mandamus commanding the

Respondents to forthwith release the

outstanding retiral benefits to the petitioner,

details whereof is given herein below:-

A) Gratuity = Rs. 10,52,436/- (approx) (Sanctioned but not paid) B) Leave Encashment (300 days) = Rs. 5,27,574/- (approx.) (Sanctioned but not paid) C) 38% revised Leave Encashment = Rs. 19,040/- (approx.) (Sanctioned but not paid)

D) Arrears of Dearness Allowances = Rs. 36,935/- (approx.) (Sanctioned but not paid) B) 50% Arrears of 7th Pay Commission = Rs. 28,872/-(approx.) (Sanctioned but not paid)

ii) To issue any other suitable writ, order or

direction which this Hon'ble Court may deem

fit and proper in the circumstances of the

case.

iii) To award the cost of the writ petition in

favour of the petitioner.

2. Heard learned counsel for the parties and

perused the record.

3. Learned counsel for respondent no.2 would

submit that the department admits the claim of the

petitioner, but due to paucity of funds, department needs

some time to make payment. It is also submitted that the

case is covered by the judgment of this Court dated

30.11.2015, passed in Writ Petition (S/B) No.494 of 2015

and connected matters.

4. In view of the submission made, the writ petition

stands disposed of in terms of the order dated 30.11.2015,

passed in Writ Petition (S/B) No.494 of 2015 and connected

matters, by this Court.

(Ravindra Maithani, J.) 09.06.2023 Ravi Bisht