Vimla Devi vs General Manager N.T.P.C. ...
2012 Latest Caselaw 3125 ALL

Citation : 2012 Latest Caselaw 3125 ALL
Judgement Date : 20 July, 2012

Allahabad High Court

Vimla Devi vs General Manager N.T.P.C. ... on 20 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3821 of 2012
 

 
Petitioner :- Vimla Devi
 
Respondent :- General Manager N.T.P.C. Unchahar Raibareily & Ors.
 
Petitioner Counsel :- Pankaj Kumar Shukla
 
Respondent Counsel :- A.S.G.,I B Singh,Pradeep Raje
 

 
Hon'ble Ajai Lamba,J.

Sri Vikas Vikram Singh, Advocate has put in appearance for respondent no.1 and prays for time to file a counter affidavit in regard to right of the petitioner to claim pensionary benefits after death of her husband viz-a-viz the claim of the second wife and son (aged about 25 years), who had not been nominated in the service record.

List on 06.8.2012.

Let a counter affidavit be filed on or before 03.8.2012 in the Registry, with advance copy to the learned counsel for the petitioner.

Order Date :- 20.7.2012

A.Nigam

Download the LatestLaws.com Mobile App