Lalit Mohan Lal Srivastava vs The State Of U.P. And 6 Others
2014 Latest Caselaw 3026 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 35216 of 2014
 

 
Petitioner :- Lalit Mohan Lal Srivastava
 
Respondent :- The State Of U.P. And 6 Others
 
Counsel for Petitioner :- Awadhesh Kumar Sharma,D.P. Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Akhtar Husain Khan,J.

Order of Tribunal is impugned in this petition.

Matter needs to be decided after getting response from the respondents.

At this stage learned counsel for the petitioner pointed out that on 10.9.2012 when the writ petition was field interim protection was given in respect to the deduction from the pensionary benefits. It is further pointed out that on 25.2.2014 when writ petition was dismissed on the ground of alternative remedy then also it was provided that all consequential action will be taken immediately thereafter.

During pendency of the writ petition and then on dismissal interim protection continued in favour of the petitioner.

In view of the aforesaid, we direct that till next date of listing pursuant to the impugned order no deduction from the pensionary benefit will take place.

List this petition in the week commencing 18th August, 2014.

Order Date :- 11.7.2014

M.A.A.

(Akhtar Husain Khan,J.)    (S.K. Singh, J.)