Rajendra Prasad Shukla vs State Of U.P. & Others
2012 Latest Caselaw 5922 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 35932 of 1998
 

 
Petitioner :- Rajendra Prasad Shukla
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- M.B.Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Heard Sri Kaushlendra Nath Singh, learned counsel for the petitioner and learned Standing Counsel.

By means of present petition, the petitioner is claiming post retiral benefits in the form of pension etc. and seeking mandamus to the respondents to pay the pension and the post retiral benefits.

The claim of the petitioner has not yet been adjudicated by any of the competent authority. Therefore, it would be proper that let the competent authority may adjudicate the claim of the petitioner, by filing a representation.

In view of the above, the writ petition is disposed of directing the petitioner to file a representation before the respondent no.2 raising his grievances in respect of his claim within a period of four weeks and the respondent no.2 is directed to consider and dispose of the representation of the petitioner within another period of two months after giving opportunity of hearing to the petitioner, by a reasoned order.

Order Date :- 6.12.2012

Hasnain