Tej Singh Rana vs State Of Uttarakhand And Others
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Uttarakhand High Court

Tej Singh Rana vs State Of Uttarakhand And Others on 3 June, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                     Writ Petition No.892 of 2025 (S/S)

Tej Singh Rana                                                 ..........Petitioner
                                          Vs.
State of Uttarakhand and others                           ............. Respondents
Present :      Mr. Bhagwat Mehra, Advocate for the petitioner.
               Mr. Rajeev Singh Bisht, Additional Chief Standing Counsel for the
               State/respondent nos.1 and 2.
               Mr. Bhupendra Singh Bisht, Advocate for respondent no.3.

                                    JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner seeks

the following reliefs:-

A. To issue a writ order or direction in the nature of mandamus commanding the Respondents to forthwith release the amount of retiral benefits of the petitioner including Arrears of Pension and Gratuity etc., to the petitioner, details whereof, is given in Para No.16 of this writ petition.

B. To issue a writ order or direction in the nature of mandamus commanding the Respondents to pay interest on the delayed payment of retiral benefits of the petitioner, at a rate to be specified by this Hon'ble Court.

C. To issue a writ order or direction in the nature of mandamus commanding the Respondents to grant all consequential benefits to the petitioner.

D. To issue any other writ order or direction which this Hon'ble Court may deem fit and necessary in the circumstances of the case.

E. 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 the petitioner would submit that

the petitioner has not been received gratuity, pension and other

benefits despite much delay.

4. Learned counsel for the respondent no.3 would submit

that the claim of the petitioner is admitted, but due to paucity of

funds, the payment could not be made on time. He gives an

undertaking that within four months from today, all the admissible

dues will be paid to the petitioner.

5. The Court takes on record the statement made on

behalf of the respondent no.3.

6. The writ petition is disposed of with the directions to

the respondent no.3 to make the payment of all admissible dues to

the petitioner within a period of four months from today.

(Ravindra Maithani, J.) 03.06.2025 Sanjay