SHANTI KUMAR JAIN Vs. U.P. JAL NIGAM

JUDGEMENT

(1.) Heard Ms. Savita Jain, learned counsel for the petitioner and Sri Rishabh Kapoor, learned counsel for the U.P. Jal Nigam.

(2.) By means of this petition, the petitioner has placed reliance upon the order dated 16.5.2019 passed in Writ Petition No.14010 (S/S) of 2019, Jawahar Lal Vs. U.P. Jal Nigam, Lucknow and others, by submitting that such types of orders being passed by this Court in similar mattes. Sri Rishabh Kapoor has not disputed this fact, however he has placed reliance upon the order dated 8.7.2019 passed by this Court at Allahabad in Writ-A No.8233 of 2019, Jagmohan Vs. State of U.P. and 4 others, by submitting that this Court while considering the grievance of the identically placed employees vis-a-vis stand of the U.P. Jal Nigam directed the State Government to look into the matter seriously and serious endeavour be carried out so that the retired employees could get their admissible dues. For the convenience, the order dated 8.7.2019 passed by this Court at Allahabad in Writ-A No.8233 of 2019 is being reproduced herein below:-

(3.) Sri Rishabh Kapoor has submitted that this Court has fixed the date as 19.7.2019 in the additional cause list and there is all possibilities that any fruitful solution would be suggested by the State Government, which would be acceptable to the U.P. Jal Nigam and resultant thereof employees would get their admissible dues, strictly in accordance with law inasmuch as, as per Sri Rishabh Kapoor, it is a concern of U.P. Jal Nigam also that the employees would get their admissible dues with promptness.