Syed Mazahir Hasnain Rizvi vs State Of U.P.Thru Prin.Secy. ...
2019 Latest Caselaw 4208 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 13036 of 2019
 
Petitioner :- Syed Mazahir Hasnain Rizvi
 
Respondent :- State Of U.P.Thru Prin.Secy. Revenue Lucknow And Ors.
 
Counsel for Petitioner :- Prakash Chandra Mishra
 
Counsel for Respondent :- C.S.C.,A.S.G.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Prakash Chandra Mishra, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1, 2 & 4 have been accepted by the office of the learned Chief Standing Counsel, while Sri Mahendra Kumar Mishra, learned counsel has put in appearance on behalf of opposite party No.3.

By means of this writ petition, the petitioner has assailed the order dated 02.03.2019, passed by the Senior Treasury Officer, District-Raebareli, rejecting the claim of the petitioner regarding pension for the reason that there is no continuity in service of the petitioner and the petitioner was not appointed substantively.

Let the counter affidavit be filed within a period of four weeks. Rejoinder affidavit, if any, may be filed within a period of two weeks thereafter.

List after expiry of the aforesaid period.

When the case is next listed, name of Sri Mahendra Kumar Mishra, Advocate be shown in the cause list as counsel for the opposite parties.

Order Date :- 7.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]