Vijay Bahadur Singh vs Sri Ravindra Singh, Prin. Secy. ...
2011 Latest Caselaw 5334 ALL

Citation : 2011 Latest Caselaw 5334 ALL
Judgement Date : 20 October, 2011

Allahabad High Court

Vijay Bahadur Singh vs Sri Ravindra Singh, Prin. Secy. ... on 20 October, 2011

Bench: Shabihul Hasnain




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- CONTEMPT No. - 1613 of 2011
 

 
Petitioner :- Vijay Bahadur Singh
 
Respondent :- Sri Ravindra Singh, Prin. Secy. P.W.D. Govt. Of U.P. Lucknow
 
Petitioner Counsel :- P. Pratap Singh
 

 
Hon'ble Shabihul Hasnain,J.

In compliance of Court's order Principal Secretary is present in person before this Court.

It has been informed by the learned Chief Standing Counsel that the Pension Payment Order (P.P.O.) has been issued yesterday itself i.e. 19.10.2011. The petitioner may go to Gorakhpur and receive his pension from the treasury officer.

In view of the fact, the P.P.O. has been issued, nothing remains to be decided at the level of the Principal Secretary, any more.

Therefore, notices are discharged.

The contempt petition, thus, stands dismissed.

If something remains, the petitioner shall have the liberty to move an application in the matter.

Order Date :- 20.10.2011

RS.