ANAND SHANKAR SHUKLA Vs. STATE OF U.P

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for a direction in the nature of mandamus commanding the respondents/authorities to release the dues of the petitioner amounting to Rs. 1,01,796.57. That fact of the case, in brief, are that-the U.P. State Yarn Company Ltd. (the Company) is a subsidiary spinning mill company of the U.P. State Spinning Mill Company (the Company) duly registered under the Companies Act. In the said Company the petitioner was working as Mill Engineer. He submitted his resignation on 30.7.1998 which was accepted by the respondents and he was relieved on 26.8.1998.

(2.) The grievance of the petitioner is that inspite of his resignation having been accepted his dues of leave encashment, gratuity, amount of interim relief and 26 days salary for the month of August, 1998 were not paid to him. He made several representations but no heed was paid by the respondents. Having no other remedy left to him, the petitioner filed writ petition No. 4301 of 2003 which was disposed of by order dated 17.10.2005 with the following directions:

(3.) In compliance of the said order, the Managing Director, U.P. State Yarn Company Ltd.-respondent No. 3 passed the order dated 23.12.2005.