Pankaj Purohit, J
1. Petitioner has moved this Court by filing the present writ petition seeking a writ in the nature of mandamus commanding the respondents to pay
retiral dues as well as pension to the petitioner alongwith interest.
2. Heard learned counsel for the parties.
3. It is the case of the petitioner that petitioner was working with the respondent no.3 as Collection Amin in the regular establishment. Petitioner
retired from service on 30.05.2020. Petitioner was in pensionable service and is entitled to get all service benefits and retiral dues admissible to the
State Government employees.
4. Vide order dated 22.08.2024 respondent State was directed to seek instructions in the matter. On instructions dated 20.08.2024 respondent State
admitted its liability to make payment of retiral dues and pension to the petitioner and assured that payment shall be made to the petitioner shortly.
Learned State counsel was again asked to seek instructions vide order dated 04.09.2024. On instructions dated 07.09.2024, which is taken on record, it
is stated that again respondent authorities have reiterated that the authorities are ready to make payment of pension and retiral dues to the petitioner
but in these instructions it has not been opened within which time the said exercise be concluded.
5. Since respondents authorities are not denying that petitioner is entitled to get pension and retiral benefit and further it is also opined that retiral dues
way shall be made and the process is underway regarding payment of retiral dues and pension to the petitioner, in such view of the matter there is no
necessity to keep this writ petition pending.
6. The writ petition is disposed of finally with a direction to respondent no.3-Zila Adhikari, Nainital to make payment of retiral dues and pension to the
petitioner as early as possible but not later than three months from the date of production of certified copy of this order.
