- (1.) None responds for the petitioner. However, Mr. Piyush Shukla, learned standing counsel is present.
(2.) When the sincere efforts made by the petitioner, who retired from Government service as Sub-Inspector on 31.12.2007, went in vain and the petitioner could not get even a single penny towards the post-retiral dues including pension, the petitioner filed a Civil Misc. Writ Petition No. 22155 of 2009 for issuing a direction to the opposite parties to pay the post-retiral dues as he had completed all necessary formalities in this regard. This writ petition was disposed of vide judgment and order dated 27.4.2009 with the direction to the petitioner to move a representation for ventilation of his grievances to the authority concerned, who shall decide the same within a period of four months.
(3.) In deference of the order dated 27.4.2009, passed by this Court, Deputy Inspector General of Police, Allahabad rejected the representation of the petitioner on the ground that in the service record, name of Fatima Begum is entered as his wife, but he never appeared alongwith Fatima Begum for preparation of pension papers and submission of joint photograph. Later it came to the notice that the petitioner married another lady and he never requested for deleting the name of the first wife from the service record during his service tenure. In the impugned order, it is also mentioned that the petitioner has again been directed to get prepared the pension papers alongwith the nominee mentioned in the service record.;