Allahabad High Court
Harish Chandra Pandey vs State Of U.P. And Others on 10 August, 2010
Bench: Sheo Kumar Singh, Devendra Kumar Arora
Court No. - 29 Case :- WRIT - A No. - 47116 of 2010 Petitioner :- Harish Chandra Pandey Respondent :- State Of U.P. And Others Petitioner Counsel :- Rajesh Kumar Respondent Counsel :- C. S. C. Hon'ble Sheo Kumar Singh,J.
Hon'ble Devendra Kumar Arora,J.
Prayer in this petition is for a direction to the respondents to grant arrears of revised pension to the petitioner w.e.f. 1.1.1996 with interest as per Government Order dated 13.4.2000.
As acceptance and rejection of the petitioner's claim is dependent on examination of various facts/record, we are not to enter into merits of the matter but at the same time, if this petition is disposed of by giving direction then both side may get the justice.
Accordingly this petition is disposed of by giving the direction to the concerned competent authority that on filing fresh representation annexing a copy of the earlier one along with certified copy of this order, upon which it will be concern of the competent authority to decide the same on merits in accordance with law preferably within a period of six weeks from the date of receipt of certified copy of this order.
It is made clear that this Court has not expressed any opinion on merits and while deciding the matter, it will be independent exercise of the competent authority.
With the aforesaid direction writ petition stands disposed of.
Order Date :- 10.8.2010 Sachdeva