SHAMBU DUTT Vs. HUSHAN LAL

JUDGEMENT

(1.) Petitioner filed C.W.P No. 12614 of 1994 which was allowed on 4th February, 2003 to the extent that he was held entitled for counting of his services from 13.5.1955 as well as for payment of salary for the period from 1.11.1991 to 4.2.1992. It was however directed that for the purpose of pensionary benefits, the services rendered by him upto 31.10.1991 only shall be taken into consideration.

(2.) Alleging non compliance of the aforesaid order this petition has been filed.

(3.) In response to the show cause notice the respondent has filed an affidavit along with documents Annexures R1 to R3.