Durga Prasad Misra (Retd. Head ... vs State Of U.P. Thru' Secretary ...
2014 Latest Caselaw 1693 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 57677 of 2007
 

 
Petitioner :- Durga Prasad Misra (Retd. Head Clerk)
 
Respondent :- State Of U.P. Thru' Secretary (Secondary) And Others
 
Counsel for Petitioner :- O.P. Pandey,P.K. Pandey
 
Counsel for Respondent :- C.S.C.,Sanjeev Singh
 

 
Hon'ble Attau Rahman Masoodi,J.

In Re: Civil Misc. Delay Condonation Application No. 28436 of 2012.

Delay condoned.

In Re: Civil Misc. Substitution Application No. 28437 of 2012.

Heard learned counsel for the petitioner. 

An application for substitution has been filed consequent upon the death of petitioner no. 2 whereby legal heirs of respondent no. 2, are sought to be impleaded as a party in place of petitioner no.2 .

The grievance raised in the writ petition is for payment of graduity , therefore, cause survives.

The application  for substitution is allowed.

Let necessary amendments be carried out within one weeks.

In Re: Writ petition

Learned Standing Counsel appearing for the respondents is granted four weeks time  and  no more  to file counter affidavit. 

List in the month of July, 2014.

Order Date :- 13.5.2014

aks

( Attau Rahman Masoodi J .)