OM PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE delay in filing the substitution application (No. 2147 of 2015), filed in WPSS No. 1820 of 2014, is hereby condoned. The delay condonation application is allowed. In the interest of justice substitution application (No. 2188/2015) is also allowed. Let the necessary substitution be incorporated in the memo of parties today itself in the Court.

(2.) IN all these bunch of writ petitions (except WPSS Nos. 1818/2014, 1819/2014, 1820/2014, 1821/2014, 1829/2014 and 1831/2014), the petitioners are retired employees of Nagar Palika Parishad, Bhowali. The petitioners being employees of the said local body reached the age of superannuation and retired from service between 2006 to 2010. The pension, which was liable to be given to them, has not been released as yet by the said local body, hence the present writ petitions.

(3.) IN WPSS Nos. 1818/2014, 1819/2014, 1820/2014, 1821/2014, 1829/2014 and 1831/2014 since the husband of the petitioners who were the employees of the local body have passed away these writ petitions have been filed by the widow of each of these employees before this Court, for their family pension, which again is not forthcoming.