HEERA BHALLABH BHATT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HON 'ble Rajesh Tandon J.: By the present writ petition the petitioners have prayed for the issue of a writ, order or direction in the nature of mandamus directing and commanding the respondents to release the pension of the petitioners as they were getting before 31st of July,2003 and also direct the respondents to pay it continuously by" month to month.

(2.) THE facts giving rise to the present writ petition are that the petitioners retired as employees of U. P. Jal Nigam before 7th of November, 2002. They were getting the pension and all of a sudden the pension has been stopped from 31st of July 2D03 in pursuance of the order dated 30.8.2003.The order dated 30.08.2003 provides as under :

(3.) A perusal of the aforesaid order shows that a cut off date was given as 7th November, 2002. The Chief Engineer, Uttaranchal Pey Jal Sansthan Vikas Avam Nirman Nigam has expressed his inability to pay the pension to the employees who were not of the Hill sub cadre and has retired from the Plane cadre before 7th of November,2002. According to them U.P. Jal Nigam is 'only responsible for payment of the pension to the employees of the plane cadre after 7th of November,2002.