NARESH BANSILAL SONI Vs. MUNICIPAL COMMISSIONER AND ORS.

JUDGEMENT

(1.) The petitioner herein is aggrieved by the action of the respondent-Corporation discontinuing the pension which was being received by the petitioner after the demise of his father on 1st May 2002.

(2.) The brief facts are as follows:

(3.) It is the say of the petitioner that he has submitted his certificate of being alive on 18th July 2014. However, the authorities since was of the opinion that he is able to work, his pension was stopped.