Daya Shanker Ojha vs State Of U.P. & Others
2013 Latest Caselaw 84 ALL

Citation : 2013 Latest Caselaw 84 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Daya Shanker Ojha vs State Of U.P. & Others on 1 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 5542 of 1996
 

 
Petitioner :- Daya Shanker Ojha
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- P.N.Bajpai
 
Respondent Counsel :- C.S.C.,Rakesh Kumar
 

 
Hon'ble Pankaj Mithal,J.

Petitioner was an employee of a U.P. Provincial Co-operative Union and retired from service on 25.12.1979. He filed this petition in 1996 claiming pensionery benefits by treating his entire period of service as a qualifying service. The petition was filed after 17 years of the retirement and during this period petitioner never came forward before any authority seeking the benefit of pension.

The writ petition contains no explanation whatsoever explaining the delay and the lapses in filing the petition. Such a belated claim after a long period can not be accepted.

Petition is dismissed.

Order Date :- 1.4.2013

SKS