BACHAN SINGH PANWAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. M.C.Pant, Advocate (through V.C.) and Ms. Anupriya Kukreti, learned counsel for the petitioners.

(2.) Mr. J.C.Pande, learned Standing Counsel for the State.

(3.) The submission of learned counsel for the petitioners is that the petitioners were getting pension after retirement but abruptly the impugned order came to be passed and on basis of which their pension have been stopped. It is urged that the impugned order has been passed without any show cause notice or opportunity of hearing to the petitioners. He submits that in identical facts and circumstances in WPSB No.51/2026 an interim order has been granted by this Court.