Ram Bali Ram vs State Of U.P. And Others
2012 Latest Caselaw 3205 ALL

Citation : 2012 Latest Caselaw 3205 ALL
Judgement Date : 25 July, 2012

Allahabad High Court

Ram Bali Ram vs State Of U.P. And Others on 25 July, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 35799 of 2012
 

 
Petitioner :- Ram Bali Ram
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Jagat Mohan Bind
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is accorded six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter.

It has been contended on behalf of the petitioner that, although he has been superannuated on 31.12.2009, enquiry is still ongoing, and till date even provisional pension has not been ensured to him. In view of this, the respondents are directed to see and ensure that provisional pension is released in favour of the petitioner.

Let a copy of this order be handed over to learned standing counsel for its compliance.

Order Date :- 25.7.2012

SRY