Badri Prasad vs State Of U.P. And 2 Others
2015 Latest Caselaw 780 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 31280 of 2015
 

 
Petitioner :- Badri Prasad
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Dalvir Singh
 
Counsel for Respondent :- C.S.C.,Sanjay Kumar Srivastava
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Heard counsel for the petitioner.

The writ petition has been filed for mandamus directing the appropriate authority to release the commutation amount of pension of Rs. 2,20,104/- with interest to the petitioner.

The petitioner has already filed an application in this respect before Basic Shiksha Adhikari which is pending.

The writ petition is disposed of with direction to Basic Shiksha Adhikari to forward the application of the petitioner to the appropriate authority who shall decide it within a period of six weeks from the date of receipt of a certified copy of this order.

The petitioner is also permitted to file a fresh representation before the appropriate authority along with relevant papers and certified copy of this order within a period of two weeks.

Order Date :- 29.5.2015

Ashish Pd.