TRIVENI Vs. NAGAR PALIKA PARISHAD, NAINITAL AND ORS.

JUDGEMENT

(1.) Rule. Respondents waive service. By the present writ petition the petitioner has prayed for the issue of a writ order or direction in the nature of mandamus directing the respondents to pay gratuity, arrears of pension etc. to the petitioner.

(2.) Briefly facts giving rise to the present writ petition are that the petitioner was working as Sweeper in Nagar Palika Parishad, Nainital. She retired after attending the age of superannuation on 31.7.2002. After her retirement the petitioner approached the authorities concerned for payment of post-retirement benefits i.e. gratuity and pension etc. but the respondents did not take care to pay the same in spite of the repeated request made by the petitioner.

(3.) The petitioner has stated that on 4.12.2003 Executive officer, Nagar Palika Parishad, wrote a letter to the Commissioner/Additional Director, Local Bodies, Kumaon Division, Nainital for issuance of the order of payment to the petitioner. The respondent no.2 wrote a letter on 25.2.2004 to the State Bank of India and requested to arrange the payment of Rs. 80256.00 from the fund of non centralized services pension. The petitioner has alleged that despite of the sanction by respondent no. 2 pensionary benefits have not been paid to the petitioner.