STATE OF U. P. Vs. MAHENDRA SINGH

JUDGEMENT

(1.) Heard Sri Amit Manohar, learned counsel for the appellants and Sri Raghvendra Prasad Mishra, learned counsel for the respondents.

(2.) Reasons for delay in filing the special appeal have been satisfactorily explained. Delay Condonation Application is consequently allowed. Office is directed to treat the appeal as having been filed within time. Regular Number would be allotted to the appeal.

(3.) The claim was not considered and a writ petition accordingly came to be filed stating that respondent-petitioner is entitled to full pension and its denial by the authorities vide order dtd. 26/6/2019 was arbitrary. It is this writ petition which has been allowed by the learned Single Judge relying upon the provisions contained in Rule 3(8) of the Rules of 1961 as well as series of orders passed by this Court in similar matters.