Ram Dularey vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 4502 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 13626 of 2019
 
Petitioner :- Ram Dularey
 
Respondent :- State Of U.P. Thru Prin.Secy. Panchayat Raj Vibhag & Ors.
 
Counsel for Petitioner :- Sanjai Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Sanjay Kumar Singh, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

By means of this writ petition, the petitioner has assailed the orders dated 22.09.2018 and 25.09.2018 passed by the opposite party No.3, whereby the opposite party No.3 has observed that the petitioner shall not be granted pensionery benefits for his entire period as prayed in the writ petition, however, the petitioner is getting pension and other benefits.

The submission of learned counsel for the petitioner is that the petitioner is getting almost 50% less pension in comparison to other similarly situated persons.

The matter requires consideration.

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 this petition in the week commencing 08.07.2019 as fresh.

The interim relief application of the petitioner may be considered on the next date.

Order Date :- 14.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]