Smt. Kamla Bora vs The U.P. Co-Operative Federation and Others

Sudhanshu Dhulia, J

Heard Sri J.C. Belwal, Advocate for the Petitioner and Sri Ashish Joshi, Advocate for Respondent Nos. 1 and 2.

The Petitioner is an employee of erstwhile U.P. Cooperative Federation. After the creation of the Uttarakhand, the same body has been formed in Uttarakhand, which is known as "State Cooperative Marketing Federation". The only question involved in the writ petition is as to whether "U.P. Cooperative Federation" or "State Cooperative Marketing Federation" is liable to give post retirement benefits to the Petitioner. This matter stands settled by the order dated 20.11.2006 passed by a learned Single Judge of this Court in Writ Petition No. 1176 of 2005 (S/S), which was upheld in Special Appeal being Special Appeal No. 176 of 2006 and the Special Appeal was dismissed. The Special Leave Petition, as is being informed, was dismissed, where the U.P. Cooperative Federation got no relief.

Learned Counsel for the Petitioner and learned Counsel for Respondent Nos. 1 and 2 have accepted the legal position regarding the earlier decisions of this Court in similar matters.

Therefore, this writ petition is also disposed of in terms of the order dated 20.11.2006 as well as the order dated 2.7.2010 passed by a Division Bench of this Court in Vipra Singh v. U.P. Cooperative Federation, Lucknow and Ors. Writ Petition No. 121 of 2010 (S/B).

No order as to costs.