Union Of India And 2 Others vs Smt. Asha Dixit And Another
2019 Latest Caselaw 4816 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 8103 of 2019
 

 
Petitioner :- Union Of India And 2 Others
 
Respondent :- Smt. Asha Dixit And Another
 
Counsel for Petitioner :- Purnendu Kumar Singh,Sri Shashi Prakash Singh (Asgi)
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Heard Sri S. P. Singh, learned Additional Solicitor General of India, assisted by Sri Purnendu Kumar Singh, learned counsel for the petitioners.

The issue raised in this petition is as to whether person employed on temporary basis is entitled to pensionary benefits.

Issue notice to respondent no.1.

Several petitions involving the above point has already been entertained.

In view of the above, we direct this petition to be listed along-with the record of Writ A No.4881 of 2019.

List on the return/service of the notice to the said respondent.

The payment of any pension to the respondent no.1 in the meantime would be subject to the decision of this writ petition.

Order Date :- 21.5.2019

Pramod Tripathi