- (1.) Leave granted.
(2.) This appeal is filed by the State of M.P. against the judgment/order dated 09.10.2013 passed by the High Court of M.P. in W.A. No.478 of 2013 which arise out of judgment/order dated 05.07.2013 passed by the Writ Court in W.P. No.1475/2009 (S).
(3.) By impugned judgment, the Division Bench of the High Court dismissed the appeal filed by the State (appellant herein) and upheld the order of the Writ Court (learned Single Judge) which allowed the respondent's writ petition by issuing directions in the nature of mandamus against the appellant (State) in relation to respondent's pension case.;