- (1.) I have heard Sri P.N. Tripathi, learned counsel for the petitioner and learned Standing Counsel for the State. Affidavits have been exchanged and pleadings are complete. The case is being decided with consent of parties as per Rules of this Court.
(2.) By means of the present petition, the order dated 1/4.12.2007, passed by the District Magistrate, Allahabad, has been challenged and further prayer is also made to command the respondent authorities to give provisional pension to the petitioner in pursuance of the order dated 16.8.2006, passed by the District Magistrate, Allahabad.
(3.) During the pendency of the present petition, the petitioner, Ramakant Pandey had expired and in this place his heirs were substituted in pursuance of the order of this Court dated 24.2.2012.;