NOTTAN DASS Vs. THE MUNICIPAL COMMITTEE

JUDGEMENT

(1.) Feeling aggrieved against the alleged inaction on the part of respondent-Municipal Committee, the petitioner has approached this Court, by way of present writ petition seeking a writ in the nature of Mandamus, directing the respondent to calculate the monthly pension of the petitioner and release the arrears of pension along with interest. Petitioner claims to have rendered 36 years of service and thereafter was retired on 31.10.1988 at the age of 58 years. However, pleaded case of the petitioner is that, despite making repeated requests with the respondent-Municipal Committee for paying him the monthly pension from the date of his retirement, no action thereon was taken thereby compelling the petitioner to approach this Court.

(2.) Notice of motion was issued and in response thereto written statement was filed. Writ petition was admitted for regular hearing vide order dated 12.02.1993 passed by Division Bench of this Court.

(3.) On 22.02.2013, when this case was taken up for regular hearing, learned counsel for the petitioner sought time to argue the matter and the case was adjourned on his request, directing the office to inform learned counsel for the respondent as well. Office report shows that counsel for the respondent has been informed. However, neither anybody is present on behalf of the (sic) behalf of the respondent.