ABDUL AHMAD DAR Vs. STATE OF JK

JUDGEMENT

(1.) In the instant petition, the petitioner prays for the following reliefs;

(2.) On notice, Respondent No. 2- Director Finance, Financial Organization, PDD, J&K, Srinagar has filed the reply. Paragraph 3 and 4 of the reply being relevant are taken note of;

(3.) Mr A.S. Sodhi, learned appearing counsel for the Respondent No. 3- Accountant General, Jammu and Kashmir, Srinagar submits that they have authorized the provisional pension of the petitioner as sanctioned by the Pension Sanction Authority vide No. FA&CAO/PP/FA/Adm-04/521-23 dated 20.06.2006, which is detailed out reply. Relevant portion of reply is extracted as under;-