NDMC Vs. R K YADAV

JUDGEMENT

(1.) Writ petition WP(C) 610/1989 is filed by the NDMC against the order passed by the Presiding Officer in respect of respondent no.2 who has since died. Against the same respondent no. 2 another WP No. 573/93 has been filed by NDMC in which application for bringing the LRs on record was also filed which has been allowed by the orders passed in that writ petition in today's date. Mr. Ashok Aggarwal accepts notice on behalf of the LRs of respondent no. 2. In view of this position on oral prayer made by the counsel for the petitioner, LRs of respondent no. 2 are brought on record.

(2.) Since facts of both the petitions are common, for the sake of convenience, facts of WP(C) 573/1993 are noted.

(3.) Respondent no. 2 was working with NDMC. He retired on 30th June, 1981, after attaining the age of superannuation. His pension is fixed on the basis of last drawn salary.