Mohan Lal Yadav vs State Of U.P. And 2 Ors.
2016 Latest Caselaw 4666 ALL

Citation : 2016 Latest Caselaw 4666 ALL
Judgement Date : 29 July, 2016

Allahabad High Court

Mohan Lal Yadav vs State Of U.P. And 2 Ors. on 29 July, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 33254 of 2016
 

 
Petitioner :- Mohan Lal Yadav
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Rajesh Kumar
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Lal
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Office has reported that there is delay of two years and eight one days. The petitioner has explained the delay in paragraph no. 9 of the writ petition that the impugned order was never served to him and it was served on 08.12.2015. The delay, in filing the writ petition, is condoned.

The only issue involved in the writ petition is whether the respondents are justified in withholding the retirement benefits on any of the grounds, in the absence of the provisions, under the Regulations.

Learned Standing Counsel has accepted notice on behalf of respondent no.1 while Sri Ashok Kumar Lal has put in appearance on behalf of respondent nos. 2 and 3.

As prayed, two weeks time is granted to file counter affidavit. Rejoinder affidavit, if any, may be filed within three days thereafter.

List this case on 31.08.2016.

Order Date :- 29.7.2016