Ashok Kumar Shamsa And 21 Others vs State Of U P And 9 Others
2018 Latest Caselaw 3478 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 4683 of 2018
 

 
Petitioner :- Ashok Kumar Shamsa And 21 Others
 
Respondent :- State Of U P And 9 Others
 
Counsel for Petitioner :- Man Mohan Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Ajit Kumar,J.

Issue notice to the respondent nos. 6 to 10 returnable at an early date.

Steps be taken within a week.

The contention raised in this public interest litigation is that the aforesaid respondents who are recorded criminals in the police records have been extended the benefit of political pension inspite of the fact that some of them have been convicted for heinous offences. Learned counsel submits that the benefit of political pension should not be extended to such persons and the same having been given, the authorities are bound to rectify the same and withdraw any such benefit which has been extended erroneously.

Having perused the allegations made in the writ petition, we desire that the respondent District Magistrate- Pilibhit should file his personal affidavit after getting an enquiry conducted into the matter and file a response before this Court within six weeks from the date of presentation of a copy of this order before him.

The learned Standing Counsel shall also intimate the District Magistrate about this order. Failure to respond shall be viewed seriously by this Court. The respondent nos. 6 to 10 shall file their personal affidavits explaining their criminal antecedents and history if any together with any orders of conviction or otherwise as alleged in the writ petition. The affidavits will be filed by these respondents as well within the aforesaid period.

List after the expiry of six weeks.

Order Date :- 31.10.2018

S.Chaurasia