Smt. Pratibha Devi vs State Of U.P. And Others
2011 Latest Caselaw 3947 ALL

Citation : 2011 Latest Caselaw 3947 ALL
Judgement Date : 19 August, 2011

Allahabad High Court

Smt. Pratibha Devi vs State Of U.P. And Others on 19 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 47241 of 2011
 

 
Petitioner :- Smt. Pratibha Devi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- D.P.Chaturvedi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner is a widow of the deceased employee, who retired in the year 1996 and died in 1999. The petitioner filed succession certificate, issued by the Civil Judge (Senior Division), Gorakhpur, before the respondent but despite such succession certificate the respondent is not paying the pension to the petitioner and the claim of the petitioner has been rejected.

Learned Standing Counsel is granted three weeks time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter.

List in the week commencing 19.9.2011.

Order Date :- 19.8.2011

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