VIRENDRA KUMAR Vs. SANDEEP BHATNAGAR AND ORS.

JUDGEMENT

(1.) THE essential grievance of the Petitioner pertains to an entry in the pension papers to the effect that Arvind Kumar, his son, who is a physically challenged person with 60 % disability as his nominee for family pension. On 19.7.2011, this Court passed the following order:

(2.) THERE will be a direction to the Deputy Director (Higher Education), Chamba to make the necessary entries in the pension papers within two weeks. The Accountant General will take necessary further action in that regard within another one month. The Petitioner will produce a copy of this judgment before the Accountant General after the needful is done by the Deputy Director (Higher Education), Chamba. With the above observations, the writ petition is disposed of, so also the pending application(s), if any.