LAWS(KAR)-2023-8-1174

VIJAY KUMAR Vs. UGAMADEVI BHAWARILAL NEHAR

Decided On August 16, 2023
VIJAY KUMAR Appellant
V/S
Ugamadevi Bhawarilal Nehar Respondents

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order which fixes the pension of the petitioner on 4/2/2023 erroneous and has sought a direction for issuance of a writ in the nature of mandamus to pay the pension in terms of what this Court had directed in its order passed in W.A. No.100118/2022.

(2.) Heard the learned counsel Shri T.M. Nadaf appearing for the petitioner and the learned AGA Shri M.M. Khannur appearing for respondent Nos.3 to 5.

(3.) The petitioner joins the services as a part time Lecturer in the Management of MES Society in the year 1985. From the date of his appointment, I deem it appropriate to fast forward the facts up to 31/10/2008, on which date the services of the petitioner comes to be terminated and the Management approves such termination. The petitioner calls the said order in question before the Education Appellate Tribunal, which is dismissed. Challenging the said order, he then knocks at the doors of this Court in W.P. No.79861/2013. A Co-ordinate Bench of this Court by its order dtd. 8/10/2021 allows the petition by following order: