Nand Lal Yadav vs Om Prakash Pandey Distt. ...
2017 Latest Caselaw 5298 ALL

Citation : 2017 Latest Caselaw 5298 ALL
Judgement Date : 10 October, 2017

Allahabad High Court

Nand Lal Yadav vs Om Prakash Pandey Distt. ... on 10 October, 2017

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- CONTEMPT No. - 496 of 2017
 

 
Applicant :- Nand Lal Yadav
 
Opposite Party :- Om Prakash Pandey Distt. Development Officer Amethi & Anr.
 
Counsel for Applicant :- Mata Prasad Yadav,Ajay Kumar Yadav
 

 
Hon'ble Rajan Roy,J.

Heard.

In compliance of the interim order dated the regular pension is being paid to the petitioner and other dues have also been paid to him. However, according to the counsel for the petitioner the pension has been fixed on the initial pay, likewise other post retiral dues having been calculated which are not as per rules. This plea may be raised before the writ court as the writ petition is pending. As the matter required consideration on merit, the contempt petition is dismissed.

Order Date :- 10.10.2017

Vijay

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