DEVENDRA NATH RAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri A.B. Singh, learned counsel for the petitioner and Shri Sanjay Kumar Singh, learned Additional Chief Standing Counsel for the respondents.

(2.) The petitioner is assailing the validity of the order impugned dated 1.7.2017 passed by the respondent no.3, Chief Development Officer/Executive Director, Matsya Palak Vikas Abhikaran, Ghazipur and for direction to the respondents to make payment of gratuity alongwith interest to him within stipulated.

(3.) It appears from the record that the petitioner was working as Fisheries Extension Assistant in Matsya Palak Vikas Abhikaran, Ghazipur, which is a Society registered under the Societies Registration Act, 1860. He retired on 30.04.2017 after attaining the age of superannuation. Once the petitioner was not paid any gratuity then he preferred a Writ Petition No.9923 of 2017 (Devendra Nath Rai vs. State of UP and others) and the same was disposed of vide order dated 06.3.2017 with direction to the respondent no.3 to pass appropriate orders regarding payment of gratuity of the petitioner. By the impugned order dated 1.7.2017, the respondent no.3 has refused to pay the gratuity to the petitioner, giving rise to the present writ petition.