STATE OF U. P. Vs. PRIYANKA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Judicature at Allahabad in Special Appeal No. 343 of 2021 by which the Division Bench of the High Court has dismissed the said appeal and has confirmed the judgment and order passed by the learned Single Judge directing the appellants - State of U.P. and Ors. to pay the gratuity to the original writ petitioner on the death of the deceased employee (her husband), the State of U.P. and Ors. have preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:-

(3.) Shri Sanjay Kumar Tyagi, learned counsel appearing on behalf of the appellants has vehemently submitted that in the facts and circumstances of the case, the High Court has materially erred in directing the appellants to pay gratuity to the original writ petitioner on the death of the deceased employee.