Allahabad High Court
Dr Jayant Singh vs State Of U.P.Thr.Prinsecy Medical And ... on 9 August, 2010
Author: Devi Prasad Singh
Bench: Devi Prasad Singh
Court No. - 27 Case :- SERVICE BENCH No. - 1903 of 2008 Petitioner :- Dr Jayant Singh Respondent :- State Of U.P.Thr.Prinsecy Medical And Health U.P./ Petitioner Counsel :- A M Tripathi Respondent Counsel :- C.S.C. Hon'ble Devi Prasad Singh,J.
Hon'ble Vedpal,J.
The petitioner retired from service on 31.12.2005 but even after a lapse of five years the petitioner has not been paid regular pension.
Ms. Sangita Chandra, learned standing counsel submits that because of missing of certain record/service book the petitioner has not been paid his regular pension. Missing of service book or record is not an excuse to the Government to deny payment of regular pension. It is for the Government to take steps to ensure that the petitioner is paid post retiral dues within reasonable period in terms of various pronouncements of this Court as well as Hon'ble Apex Court. In case certain record is missing, the court would be informed as to what action has been taken to reconstitute the records.
List on 11.8.2010. On the said date the Director General, Medical and Health Services shall appear to assist the court and inform what steps have been taken in regard to payment of dues in question.
Order Date :- 9.8.2010 Tripathi