SYED ABRAR ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.P. Singh, learned Counsel for the petitioner and learned Counsel appearing for the opposite parties. The writ petition was filed by the petitioner with the prayer to issue a direction to the opposite parties to pay all post retiral dues with interest for inordinate delay in making payment.

(2.) It has been admitted at bar that on 1.8.2006 the entire amount of gratuity has been paid to the petitioner and the total amount of pension has also been sanctioned which the petitioner has been drawing since 1.8.2006. However, it has been stated by the learned Counsel for the petitioner that there are certain dues such as the dues of group insurance for the period relating to petitioner's services at Basic Shiksha Parishad, some amount of G.P.F. and amount of leave encashment, which have not been paid.

(3.) Learned Counsel for the opposite parties states that for non-payment of aforesaid legally admissible amounts to the petitioner, the matter has been referred to the Accountant General Office by the Basic Shiksha Adhikari, Gonda.