Smt. Somwati Devi vs State Of U.P. And 4 Others
2019 Latest Caselaw 1510 ALL

Citation : 2019 Latest Caselaw 1510 ALL
Judgement Date : 25 March, 2019

Allahabad High Court

Smt. Somwati Devi vs State Of U.P. And 4 Others on 25 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 4147 of 2019
 

 
Petitioner :- Smt. Somwati Devi
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Vimal Chandra Mishra
 
Counsel for Respondent :- C.S.C.,Pranesh Dutt Tripathi
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the parties.

The petitioner has preferred the present writ petition challenging the order dated 23.07.2018 passed by the respondent no.5 on the ground that wholly illegally the claim of the petitioner for payment of pensionary benefit of her husband's service was rejected.

The matter requires consideration.

Eight weeks further time is granted to learned counsel for all the respondents to file counter affidavit. Rejoinder affidavit may be filed within two weeks' thereafter.

List on 1.7.2019.

Order Date :- 25.3.2019

Pramod Tripathi

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