Bheem Singh vs State Of U.P. And 5 Others
2025 Latest Caselaw 6638 ALL

Citation : 2025 Latest Caselaw 6638 ALL
Judgement Date : 28 March, 2025

Allahabad High Court

Bheem Singh vs State Of U.P. And 5 Others on 28 March, 2025

Author: Ajit Kumar

Bench: Ajit Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:44125
 
Court No. - 4
 

 
Case :- WRIT - A No. - 1616 of 2025
 

 
Petitioner :- Bheem Singh
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Deepesh Kumar Ojha,Naman Navin Singh,Prashant Tripathi
 
Counsel for Respondent :- Ashish Mishra,C.S.C.
 

 
Hon'ble Ajit Kumar,J.

The controversy involved in the present petition is no more res integra as rules/ scheme for recovery of commutation of pension amount in installments for a period 15 years have already been upheld by a coordinate bench of this Court in Writ A No. 19031 of 2024, Radhey Shyam Shukla and Others v. State of U.p. and Others decided on 06th March, 2025.

In view of above, petition is consigned to records in the light of division bench judgment dated 15th January, 2025 (supra).

Order Date :- 28.3.2025

Sanjeev

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