JAGDISH SINGH PARIHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By this petition preferred under Article 226 of the Constitution of India the petitioner has claimed the following reliefs :-

(2.) Counsel for the petitioner submits that the case of the petitioner is squarely covered by the order passed by the Division Bench of this Court at Gwalior in the case of Yogendra Singh Bhadauria and Ors. Vs. State of Madhya Pradesh and Ors. W.A. No.645 of 2020 dtd. 22/9/2020 , which reads as under:-

(3.) The instant appeal is filed for seeking arrears of pension and interest. After hearing learned counsel for the rival parties, this Court is of the considered view that petitioners/appellants are entitled to the arrears of pension and so also to interest for the reasons infra.