Pancham Ram Yadav vs Union Of India And 5 Others
2019 Latest Caselaw 4806 ALL

Citation : 2019 Latest Caselaw 4806 ALL
Judgement Date : 21 May, 2019

Allahabad High Court

Pancham Ram Yadav vs Union Of India And 5 Others on 21 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 8121 of 2019
 

 
Petitioner :- Pancham Ram Yadav
 
Respondent :- Union Of India And 5 Others
 
Counsel for Petitioner :- Satyendra Nath Mishra
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The petitioner wants payment of his retiral dues in accordance with the directions of the Secretary of the Ministry concerned dated 3.2.2016 issued on the advise of the Union Public Service Commission.

Sri S. P. Singh, Additional Solicitor General of India assisted by Sri Purnendu Kumar Singh, learned counsel for the Union of India, submits that the aforesaid order passed on the advice of the Commission and that of the Central Administrative dated 16.4.2019 shall be complied with by the respondents within time as the matter is under process.

In view of the above, let this petition be appeared again on the list in the month of August, 2019.

Order Date :- 21.5.2019

Pramod Tripathi