DULARI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Re: Civil Misc Modification Application No. 1 of 2019

(2.) The petition, wherein this application has been filed, was filed seeking quashing of the impugned order dated 8.11.2011 passed by the respondent no. 2 filed as Annexure-1 to the writ petition. A further prayer was made in the nature of mandamus commanding the respondents to forthwith pay amount of gratuity along with interest to the petitioner for which she is legally entitled as her husband was an Assistant Teacher in substantive capacity in the institution namely Sarva Hitaishi Inter College, Masida, district Jaunpur.

(3.) Placing reliance on the judgment of Hon'ble Division Bench in the case of Angoori Devi Vs. Regional Joint Director of Education, Agra Region and others, 2012 1 ADJ 720(paragraph 15 and 16), the petition was allowed.