JAGDISH PRASAD GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE the facts of the aforesaid three writ petitions are identical, therefore, they are being heard and decided together by this common judgment and order for the sake of brevity and convenience.

(2.) BY means of present writ petitions, the petitioners seek to issue a writ, order or direction in the nature of mandamus directing the respondent no. 3 and 4 to make the payment of post retirement benefits to the petitioners. In addition to above, a prayer has also been sought by Prakash Chandra Tiwari, petitioner in writ petition no. 1772 (S/S) of 2013, to direct the authority concerned to make payment of his medical bills amounting to Rs. 1,86,376/ -.

(3.) BRIEF facts of the case giving rise to the present writ petitions are that petitioners were initially appointed on the posts of II Grade Clerk in Nagar Palika Parishad, Haridwar (now Nagar Nigam, Haridwar). Petitioners discharged their duties with the utmost satisfaction of their superiors. Subsequently, petitioners were promoted on the posts of I Grade Clerk. During their entire service period petitioners discharged their duties with dedication and complete satisfaction of their superiors. After attaining the age of superannuation the petitioners retired from the post of I Grade Clerk of Nagar Nigam.