Krishna Chandra Bajpai And 2 ... vs State Of U.P.Thru ...
2013 Latest Caselaw 1341 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 5315 of 2005
 

 
Petitioner :- Krishna Chandra Bajpai And 2 Others
 
Respondent :- State Of U.P.Thru Prin.Secy.Energy, Civil Sectt.Lko.& 6 Ors.
 
Petitioner Counsel :- Pushpila Bisht
 
Respondent Counsel :- C.S.C.,M.P.Yadav,Sandeep Dixit,Vishal Singh
 

 
Hon'ble Pankaj Mithal,J.

The dispute in this writ petition is regarding payment of post retiral dues to the petitioners  who claim themselves to be erstwhile employees of the Co-operative Electric supply Society Limited(CESS) and whose services were taken over/merged in the erstwhile Uttar Pradesh Electricity Board now U.P. Power Corporation. Therefore, the question is in case they are entitle to pension whether U.P. Power Corporation would be liable for the same. 

Sri Amit Bhadauria, learned appearing for the U.P. Power Corporation has tried to seek adjournment on one pretext or the other and lastly he submitted that he may be granted time to file counter affidavit in the connected writ petition No. 6363 (S/S) of 2012 and the matter be heard thereafter. 

As prayed, two weeks and no more are allowed for filing counter affidavit in the connected petitions and all the three writ petitions be listed thereafter for final disposal. 

Order Date :- 25.4.2013

SKS