DISTRICT BASIC EDUCATION Vs. SHIVKALI

JUDGEMENT

(1.) This intra-court appeal arises from a judgment and order of a Single Judge dated 2/2/2021 in Writ-A No.11578 of 2020 whereby, the writ petition of the first respondent was allowed with a direction upon the District Basic Education Officer, Basti (first appellant) and the Finance and Account Officer (Basic Education), Basti (second appellant) to compute the amount payable to the petitioner towards gratuity in terms of the scheme formulated by the Government Order dated September 16, 2009 and release the same along with interest at the rate of 8% per annum from the date of filing the application for gratuity till the amount is actually disbursed.

(2.) In brief, the facts giving rise to the appeal are as follows:-

(3.) We have heard Sri K. Sahi along with Sri Awadhesh Kumar for the appellants; Sri Kamal Krishna Kesharwani for the contesting respondent no.1; and the learned Standing Counsel for the respondents 2 to 5.