P.K. Ganguli vs State Of U.P. And Others
2011 Latest Caselaw 4435 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 29786 of 2010
 

 
Petitioner :- P.K. Ganguli
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.D. Kautilya
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Vijay Prakash Pathak,J.

Despite time having been granted on earlier occasions, no counter affidavit has been filed. On 19.7.2011, one month's further time and no more was granted to file counter affidavit. It is unfortunate that especially in such cases which relate to payment of retirement benefits and arrears of salary, no counter affidavit is filed despite time having been granted on several occasions.

In the facts and circumstances of this case, it is directed that the respondents shall ensure payment of all the arrears of salary admissible to the petitioner under the order of the Claim Petition No. 105/II/83 dated 14.1.1993 passed by the U.P. Public Services Tribunal or they may show cause by the next date by filing a counter affidavit.

List on 19th October, 2011.

Order Date :- 6.9.2011

NS

(V.P.Pathak,J.)    (Vineet Saran,J.)