VIBHA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner has come up with a prayer to quash Circular No. PA-1/SA/UP/2020, dated 19.5.1976 as contained in Annexure-SCA-1 of respondent No. 2 and the order dated 2.5.83 passed by the Accountant General, U. P. (Respondent No. 2) as contained in Annexure-7 to the writ petition by grant of a writ of certtorari. A further prayer has been made to command the respondents to pay her dearness allowances with interest as admissible under the Rules on the extraordinary pension and to pay ex gratia payment of Rs. 50,000 along with interest at the bank rate.

(2.) At the very threshold. Mr. Yogesh Agrawal, the learned counsel appearing on behalf of the petitioner contended that the relief sought for in regard to payment of ex gratia payment is not being pressed as it has already been paid. In this view of the matter, this writ petition in this regard is dismissed as not pressed.

(3.) The relevant facts are in a narrow compass.