VISHWANATH VISHWAKARMA Vs. STATE OF U.P.
LAWS(ALL)-2023-9-10
HIGH COURT OF ALLAHABAD (FROM: LUCKNOW)
Decided on
September 18,2023
Vishwanath Vishwakarma
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
SHANKAR DAS V. UNION OF INDIA [REFERRED TO]SHYAM NARAIN SHUKLA VS. STATE OF U.P [REFERRED TO]
RAJESH DWIVEDI VS. STATE IF U.P [REFERRED TO]
MURARI LAL RATHORE VS. STATE OF U.P [REFERRED TO]
UNION OF INDIA AND ANOTHER VS. TULSIRAM PATEL [REFERRED TO]
DIVISIONAL PERSONNEL OFFICER SOUTHERN RAILWAY UNION OF INDIA VS. T R CHELLAPPAN:NARSINGH:ABDUL HAMID [REFERRED TO]
SUSHIL KUMAR SINGHAL VS. REGIONAL MANAGER [REFERRED TO]
STATE OF JHARKHAND VS. JITENDRA KUMAR SRIVASTAVA [REFERRED TO]
UDAI PRATAP SINGH @ SUKHDEO VS. STATE OF U.P. [REFERRED TO]
RATAN SINGH VS. STATE OF U.P. [REFERRED TO]
SHAMBHU NATH YADAV VS. STATE OF U.P. [REFERRED TO]
BHAGIRATHI SINGH VS. STATE OF U.P. AND OTHERS [REFERRED TO]
RAM KISHAN VS. STATE OF U.P [REFERRED TO]
JUDGEMENT
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(1.)Heard learned counsel for the petitioner and Sri Savitra Vardhan Singh, learned Additional Chief Standing Counsel for the State-respondents.
(2.)Present petition has been filed seeking the following relief:
I. Issue a writ or direction in the nature of certiorary commanding the opposite parties to quashing the Impugned rejection order dtd. 30/8/2014 and appellate order dtd. 13/5/2015 except decision with regard to amount of provident fund.
II. Issue a writ or direction in the nature of mandamus commanding the opposite parties to treat the petitioner as retire from service subsequently to pay the retiral dues namely as pension, amount of gratuity, amount of leave encashment, amount of group insurance, arrear of pension and other dues.
III. Issue a writ or direction in the nature of mandamus commanding the opposite parties to pay the interest towards the release of amount of provident fund and to pay the arrear of salary for the period of suspension.
(3.)Since, pleadings have been exchanged between the parties, therefore, with the consent of the parties, the petition is being decided at the admission stage itself.
;
(2.)Present petition has been filed seeking the following relief:
I. Issue a writ or direction in the nature of certiorary commanding the opposite parties to quashing the Impugned rejection order dtd. 30/8/2014 and appellate order dtd. 13/5/2015 except decision with regard to amount of provident fund.
II. Issue a writ or direction in the nature of mandamus commanding the opposite parties to treat the petitioner as retire from service subsequently to pay the retiral dues namely as pension, amount of gratuity, amount of leave encashment, amount of group insurance, arrear of pension and other dues.
III. Issue a writ or direction in the nature of mandamus commanding the opposite parties to pay the interest towards the release of amount of provident fund and to pay the arrear of salary for the period of suspension.
(3.)Since, pleadings have been exchanged between the parties, therefore, with the consent of the parties, the petition is being decided at the admission stage itself.
;
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