Smt. Kaushaliya Devi vs Manager, Punjab National Bank & ...
2012 Latest Caselaw 4062 ALL

Citation : 2012 Latest Caselaw 4062 ALL
Judgement Date : 10 September, 2012

Allahabad High Court

Smt. Kaushaliya Devi vs Manager, Punjab National Bank & ... on 10 September, 2012

Bench: Satya Poot Mehrotra, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 10056 of 2007
 

 
Petitioner :- Smt. Kaushaliya Devi
 
Respondent :- Manager, Punjab National Bank & Another
 
Petitioner Counsel :- Mridul Kumar
 
Respondent Counsel :- A.S.G.I.,Ashok Jaiswal,Dr. Ashok.Nigam,Ram Krishna Mishra,S.C.,Tarun Varma
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Het Singh Yadav,J.

Pursuant to the Order dated 22nd August, 2012, the case is listed today.

A Supplementary Counter Affidavit-I has been filed today on behalf of the respondent no.2 alongwith an Application.

Registry is directed to give appropriate number to the aforesaid Application.

Pursuant to the directions given in the said Order dated 22.8.2012 , Shri Amar Pratap Singh, Varisth Lekha Adhikari, Raksha Lekha Pradhan Niyantrak, Pension, Allahabad (respondent no.2) is personally present before the Court, and he is identified by his counsel, Shri Ram Krishna Mishra.

Shri Ram Krishna Mishra, learned counsel for the respondent no.2, on the basis of instructions received by him, states that pursuant to the sanction for payment of Life Time Arrears of Pension having been granted, as mentioned in the Order dated 22.8.2012, Life Time Arrears of Pension has since been paid to the petitioner, and nothing remains due in respect of the Life Time Arrears of Pension.

Shri Mridul Kumar, learned counsel for the petitioner, on the basis of instructions received by him, also states that the petitioner has received the entire Life Time Arrears of Pension, as claimed in the Writ Petition, and the relief sought in the Writ Petition, therefore, stands granted.

In view of the statements made above, it is evident that the relief sought by the petitioner in the Writ Petition stands granted. No further orders are, therefore, required to be passed in the Writ Petition.

The Writ Petition stands disposed of accordingly.

Order Date :- 10.9.2012

Ajeet