Baikunth Nath Tewari vs State Of U.P. And 5 Others
2015 Latest Caselaw 690 ALL

Citation : 2015 Latest Caselaw 690 ALL
Judgement Date : 26 May, 2015

Allahabad High Court

Baikunth Nath Tewari vs State Of U.P. And 5 Others on 26 May, 2015

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 31250 of 2015
 

 
Petitioner :- Baikunth Nath Tewari
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- A.K. Shukla,V.B. Khare
 
Counsel for Respondent :- C.S.C.,Abhishek Mishra
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri A.K.Shukla, learned counsel for the petitioner and Sri Abhishek Mishra, learned counsel appearing for the respondents.

The petitioner is aggrieved by the order dated 6.4.2015 passed by respondent no.2, his claim for pension has been rejected.

Learned counsel for the respondents prays for and is granted four weeks time to file counter affidavit.

List thereafter.

Order Date :- 26.5.2015

Ashish Pd.

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