Jagdish Narayan Yadav vs State Of U.P. And 3 Others
2019 Latest Caselaw 473 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 3371 of 2019
 

 
Petitioner :- Jagdish Narayan Yadav
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Siddhartha Mishra,Rahul Sahai
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Yadav
 

 
Hon'ble Prakash Padia,J.

Heard Sri Siddhartha Mishra, learned counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent no.1. Mr. Ashok Kumar Yadav, learned counsel, has accepted notice on behalf of respondent nos.2, 3 and 4.

Sri Siddhartha Mishra, learned counsel for the petitioner contended that although the petitioner has retired on 30.6.2015 but the respondents are not giving even the provisional pension to the petitioner month by month for which he is legally entitled. He also relied upon the judgement passed in Writ A No.66620 of 2014, Shiv Pal Singh Vs. State of U.P. and 3 others decided on 07.10.2015.

The matter requires consideration.

Counter affidavit be filed by the respondents within four weeks. Rejoinder affidavit may be filed within one week, thereafter.

List on 09.4.2019 for admission.

Order Date :- 5.3.2019

Pramod Tripathi