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Premla vs Govind Ballabh Pant University Of Agriculture And Technology Pantnagar And Others

Uttarakhand High Court · Decided on 4 September 2024

HON’BLE JUDGES
Pankaj Purohit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/S) No. 1046 Of 2020
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Judgment

8 paragraphs · 345 words

Pankaj Purohit, J

1.

By means of this writ petition, the petitioner has sought indulgence of this Court for issuance of a writ of mandamus, commanding the respondent-University to release the gratuity, earned leave, family pension and other admissible dues of petitioner’s husband.

2.

It is case of the petitioner that the petitioner’s husband was working with the respondent-University as Class-IV Employee. He died on 25.09.2017 while still in service.

3.

Since then the petitioner is running from pillar to post for her retiral benefits and the family pension, but no respite has been given to the petitioner compelling her to move this Court by filing the writ petition.

4.

A counter affidavit has been filed by respondent-University and in para no.6 of the counter affidavit liability for paying retiral dues and family pension is admitted. It is also contended that the same has been recommended for payment to Camp Office, Directorate of Treasury, Pension and Entitlement Benefit, Haldwani by Letter No. Pension Prapatra/CPS-1 dated 12.11.2020 (annexure no. C.A.2).

5.

A rejoinder affidavit has also been filed by the petitioner and in the said rejoinder affidavit a letter dated 10.05.2022 is annexed as annexure R.A.1 wherefrom it is reflected that the Finance Comptroller of the University has been directed to re-examine the pension case of the petitioner.

6.

It is surprising that this letter is of 10.05.2022 and as yet the same has not been examined by the respondent-University.

7.

In this view of the matter, the writ petition is disposed-off with a direction to the respondent-University, in particular to the Finance Comptroller of the University to expedite the matter and to re-examine and decide the case of the petitioner for payment of retiral dues of the petitioner’s late husband and family pension and to send it to respondent no.6 within a period of four weeks from the date of production of certified copy of this order. Thereafter the respondent no.6 shall issue the pension payment order to the petitioner along with all the retiral dues, petitioner is entitled on account of her late husband.