Kamla Kant Tiwari vs State Of U.P And Others
2012 Latest Caselaw 4039 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 5356 of 1990
 

 
Petitioner :- Kamla Kant Tiwari
 
Respondent :- State Of U.P And Others
 
Petitioner Counsel :- V.S.Tripathi
 
Respondent Counsel :- C.S.C
 

 
Hon'ble Shri Narayan Shukla,J.

By means of order dated  3rd May,1990 the petitioner was dismissed from service. Challenging the same through the instant writ petition, the petitioner approached  this Court. This Court by means of interim order dated  30.5.1990 stayed the order impugned dated  3.5.1990.

Learned counsel for the petitioner informs that  accordingly the petitioner has been  allowed to work till the date of retirement as he retired on 31.12.20112 attaining the age of  60 years. He further  informs that authorities have prepared  pension paper etc. and sent the same to the Additional Director of Treasury and Pension, Faizabad for  payment of pension.

Accordingly I am of the view that the order of dismissal has lost its significance. Therefore, the same is quashed by permitting the respondents to proceed for payment  of retiral dues to the  petitioner expeditiously.

Writ petition stands disposed of  accordingly.

Order Date :- 7.9.2012

Tripathi