COPC/50/2020
2021 Latest Caselaw 1656 HP

COPC No. 50 of 2020

04.03.2021 Present: Ms. Archana Dutt, Advocate for the petitioner.

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M/s Somesh Raj, Dinesh Thakur and Sanjeev Sood, Additional Advocate Generals with M/s Kamal Kant Chandel and Divya Sood, Deputy Advocate Generals for the respondents.

Compliance affidavit stands filed.

Ms. Archana Dutt, learned Counsel for the petitioner

submits that invalid pension now stands released in favour of the

petitioner, however, in terms of the order which has been passed

in favour of the petitioner by this Court vide judgment dated 9th

July, 2014, the same was to be paid within a period of two

months alongwith interest @ 9% per annum. She submits that the

arrears etc. have not been paid to the petitioner.

On the request of learned Additional Advocate

General, four weeks' time is granted to the State to have

instructions in this regard.

List on 19.04.2021, as prayed for.

(Ajay Mohan Goel) Judge March 04,2021 (narender)