TAWSEEF AHMAD PARRA Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner has sought indulgence of this Court for commanding the respondents to release the family pension and not to stop the same and also not effect any recovery on the grounds which can be aptly and precisely summarized as under; -

(2.) RESPONDENTS have filed reply. It is profitable to reproduce para 2 and 3 of the reply herein; -

(3.) HEARD . Admit. With the consensus of leaned counsel for the parties, the case is taken up for final adjudication. Learned counsel for the petitioner argued that the family pension has been stopped without hearing the petitioner, thus the principles of natural justice have been violated.