Khem Singh Sahi vs State Of Mp
2021 Latest Caselaw 6214 MP

                                                    1                              WP-20483-2021
                  The High Court Of Madhya Pradesh
                             WP-20483-2021
                                     (KHEM SINGH SAHI Vs STATE OF MP AND OTHERS)

2
Jabalpur, Dated : 29-09-2021
              Shri A.K. Chatruvedi, learned counsel for the petitioner.
              Shri Aman Pandey, learned Panel Lawyer for the State.
              Petitioner has filed this writ petition challenging recovery order dated
04.09.2020 (Annexure-P/2).
              Learned counsel for the petitioner has relied on the judgment of Apex

Court in case of State of Punjab v. Rafiq Masih,(2015) 4 SCC 334.
              Issue notice to the respondents on payment of process fee within

seven days.

As an interim measure, it is directed that order dated 04.09.2020 (Annexure-P/2) shall remain stayed till the next date of hearing.

Learned Panel Lawyer appearing for State prays for short time to seek instruction in the matter whether petitioner is being paid anticipatory pension or not.

Learned counsel for the petitioner submitted that no pension is being

paid to petitioner. It is further submitted by him that respondents ought to have paid petitioner anticipatory pension.

Respondents are directed to pay anticipatory pension to petitioner and inform the same to this Court by next date of hearing.

List the matter after four weeks.

(VISHAL DHAGAT) JUDGE

shabana Digitally signed by SHABANA ANSARI Date: 2021.09.30 13:52:52 +05'30'