STATE OF UTTARAKHAND AND OTHERS Vs. REVATI DEVI

JUDGEMENT

(1.) HEARD Shri B.K. Gupta, Additional Advocate General for the State of Uttarakhand, the appellant and Shri C.D. Bahuguna, the learned Counsel for the opposite party.

(2.) THE present Special Appeal has been filed against the judgment dated 23.2.2006 passed by the learned Single Judge by which a writ of mandamus was issued directing the appellant to pay pension to the writ petitioner/respondent within one month from the date of the receipt of the copy of the said order along with interest @ 6% per annum.

(3.) THE learned Single Judge after considering the material evidence on record found that the writ petitioner was entitled for pension and, accordingly issued a writ of mandamus commanding the respondents to pay pension along with interest @ 6% per annum.