Madhya Pradesh High Court
Pensioners Federation Thru. Shri ... vs Shri A.P. Shrivastava on 18 December, 2017
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HIGH COURT OF M.P: BENCH AT INDORE
CONC NO.195/17
18.12.2017 (INDORE):
Smt.Ritu Bhargava, learned counsel
for the petitioner.
Shri Sudarshan Joshi, learned
counsel for the respondent No.1.
Shri Vivek Sharan, learned counsel for the respondent No.2.
Perused the compliance report dated 14.12.2017. We are not satisfied with the explanation given by respondent No.1. During the course of argument Shri Joshi, learned counsel for the respondent No.1 submitted that the details of only six pensioners are missing meaning thereby rest 802 pensioners are entitled for arrears of pension w.e.f. 1.1.96 to 31.3.07 along with interest @ 9% per annum in compliance of the order dated 22.1.16 passed in W.A.No.353/15. On 4.12.17 on the basis of the assurance given by the respondent No.1, we granted time to comply the order. It is very unfortunate that till today the order has not been complied with.
-2-As prayed, we grant further two weeks time to comply the order dated 22.1.16 in letter and spirit and submit an affidavit, failing which respondents No.1 & 2 shall remain present before the court on the next date of hearing. The respondent No.1 shall also supply the list of pensioners to whom the payment has not been made so far on the next date of hearing.
List on 9.1.2018.
(P.K.JAISWAL) (VIRENDER SINGH)
J U D G E J U D G E
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