Smt. Manota Devi vs State Of Uttarakhand And Others
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Uttarakhand High Court

Smt. Manota Devi vs State Of Uttarakhand And Others on 8 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

      HIGH COURT OF UTTARAKHAND AT NAINITAL
             Writ Petition (S/S) No. 750 of 2025
Smt. Manota Devi                                  ..............Petitioner

                                  Versus

State of Uttarakhand and Others .........Respondents
Present:-
              Mr. Bhuvnesh Joshi, Advocate for the petitioner.
              Mr. Narein Dutt, Standing Counsel for the State.
              Mr. S.S. Chauhan, Advocate for the respondent nos.2 and 3.


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 Respondent no.2

and 3 to forthwith release the outstanding retiral

benefits to the petitioner, details whereof is given

herein below:-

A) Gratuity =Rs.8,45,340/-(approx.) (Sanctioned but not paid)

B) Leave Encashment

= Rs.5,63,560/- (approx.)

(Sanctioned but not paid)

C) Dearness Allowance = 16,720/-(approx.)

Total Amount = Rs.14,25,620

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 nos.2 and 3

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.) 08.05.2025 Ravi Bisht