CHELAJI DHULAJI Vs. SECRETARY R AND B DEPTT

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Notices were issued in this matter by the court on 1.9.98 with the purpose and object to see that looking to the nature of the case it may be disposed of expeditiously but the respondents have not cared to file reply to the special civil application on the returnable date. On 15.10.98, this Court has ordered as under: Twice the matter has been adjourned at the request of Mr.Hasurkar for respondent No.3. Today also when the matter is called out, Mr.Hasurkar stated that he has no instructions in the matter. In view of this, by way of ad-interim relief, respondents are directed to consider the question to pay the pension to the petitioner latest by 30.10.98. In case no such decision is taken, till that time, the respondent shall start paying provisional pension to the petitioner w.e.f. 1.11.98. S.O. to 24.11.98. In the meantime, respondents are directed to file affidavit in reply.

(3.) Thereafter, the respondents filed reply on 24th November 1998. On 1.3.99, this special civil application has been admitted and the court passed the following order. Rule. Notice as to interim relief and hearing of Rule returnable on 5.4.99. In the meantime, the respondents are directed to calculate the amount of the retiral dues admissible to the petitioner under various Heads on the basis of the information available. The petitioner shall also furnish the necessary details which may be required for the purpose of preponing the pension papers.