Smt. Vandana Pandey And 2 Ors vs State Of U.P. And 3 Ors
2014 Latest Caselaw 6790 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 47694 of 2014
 

 
Petitioner :- Smt. Vandana Pandey And 2 Ors
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Anupam Laloriya,Pankaj Saxena
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

The dependent of an employee of the respondent who is said to have died due to the injury sustained as a result of the risk of the office, filed this petition, seeking direction for grant of extraordinary pension and other terminal benefits, due to demise of her husband.

On 05.09.2014, time was granted to the respondents to file counter affidavit by the next date. Counter affidavit has not been filed, as yet.The matter requires immediate consideration.

In the interest of justice, respondents are granted last opportunity to submit counter affidavit on or before the next date, if so choosen, else the matter shall proceed without counter affidavit.

List this matter on 14th October, 2014.

Order Date :- 22.9.2014

M.A.A.

(Dinesh Maheshwari, J.)  ( S.K. Singh, J.)