STATE OF UTTARAKHAND Vs. UMRAO SINGH BISHT

JUDGEMENT

(1.) The application, seeking condonation of delay in preferring this Appeal, is not opposed by the learned counsel for the respondent, and the delay is, therefore, condoned.

(2.) Heard Mr. Pradeep Joshi, learned Standing Counsel for the appellants and Mr. U.S. Bhakuni, learned counsel for the respondent-writ petitioner.

(3.) This appeal is preferred against the order passed by the learned Single Judge in WPSS No.355 of 2019 dated 24.06.2019. The respondent-writ petitioner herein filed WPSS No.355 of 2019 seeking a writ of certiorari to set aside the order dated 22.12.2018 passed by the third respondent; and a writ of mandamus directing the third respondent to make payment of pensionary benefits to the petitioner.