VIJAY SHANKAR TRIPATHI Vs. STATE OF U. P.

JUDGEMENT

(1.) This writ petition puts in issue a decision of the Kanpur Electric Supply Company Limited (for short "the Company"), respondent no.2 and communicated vide order dated 19.04.2014, issued by the Deputy Chief Accounts Officer of the Company, refusing to grant retirement pension to the petitioner.

(2.) Heard Mr. Hareram Tripathi, Advocate holding brief of Mr. Rajnish Pandey, learned Counsel for the petitioner, Mr. Rajendra Kumar Mishra, learned Counsel appearing for respondent nos. 2, 3 and 4, and Dr. Amar Nath Singh, learned Standing Counsel appearing on behalf of the State.

(3.) In this writ petition, parties have exchanged affidavits at the admission stage, much before the petition was formally admitted to hearing on 07.12.2020. It was, on that day, heard and judgment reserved. However, on 07.12.2020, Mr. Pranjal Mehrotra, learned Counsel for the Company and its various officers, was not present. It was, therefore, considered expedient to post the matter for further hearing. It came up again on 16.12.2020, when Mr. Rajendra Kumar Mishra, learned Advocate appeared on behalf of the Company and their various officers, that is to say, respondent nos.2, 3 and 4. Learned Counsel appearing for all parties were heard on that day and judgment was reserved.