Allahabad High Court
State Of U P And 2 Others vs Lokesh Kumar And Another on 6 July, 2022
Bench: Pritinker Diwaker, Ashutosh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - A No. - 7670 of 2022 Petitioner :- State Of U P And 2 Others Respondent :- Lokesh Kumar And Another Counsel for Petitioner :- Ratan Deep Mishra Hon'ble Pritinker Diwaker,J.
Hon'ble Ashutosh Srivastava,J.
Sri Ratan Deep Mishra, counsel for the petitioners.
The challenge in the present writ petition is to the order dated 3.9.2021 passed by the U.P. State Public Service Tribunal, directing the employer to continue with the payment of pension to respondent no.1.
Counsel for the petitioners submits that purpose of filing this writ petition would be served if direction is issued to Tribunal for early disposal of main case as the pleadings are already complete.
Considering the nature of controversy involved in the present case and the fact that respondent no.1 is contesting for grant of his pension, we are of the view that a request can be made to the Tribunal for early disposal of the main case.
Accordingly, we request the Tribunal to make all endeavour for early disposal of the main case, if possible for the Tribunal, the main case may be disposed of finally within three months from the next date of hearing upon production of a certified copy of this order before it.
It is made clear that we have observed nothing on the merits of the case and the Tribunal would be at liberty to decide the case on merits strictly in accordance with law.
The petition is, accordingly, disposed of.
Order Date :- 6.7.2022 RK (Ashutosh Srivastava, J) (Pritinker Diwaker, J)