RAVINDRA NATH MISHRA S O LATE SRI MANGLA MISHRA Vs. DISTRICT INSPECTOR OF SCHOOLS AND JOINT DIRECTOR
LAWS(ALL)-2005-5-186
HIGH COURT OF ALLAHABAD
Decided on May 11,2005

RAVINDRA NATH MISHRA, S/O LATE SRI MANGLA MISHRA Appellant
VERSUS
DISTRICT INSPECTOR OF SCHOOLS AND JOINT DIRECTOR Respondents

JUDGEMENT

Sunil Ambwani, J. - (1.) Heard learned counsel for petitioner and learned standing counsel.
(2.) Sri Sanjeev Kumar Singh, District Inspector of School, Varanasi and Dr. Vimal Shankar Srivastava, Joint Director (Treasury & Pension), Varanasi Division, Varanasi, are present in person and have filed their affidavits in compliance with the order dated 7.4.2005 by which they were required to show cause as to why the interim mandamus dated 4.3.2002, as confirmed on 5.5.2003, has not been complied with and the pensionary benefits were not paid to the petitioner.
(3.) The petitioner was appointed as Clerk in the office of District Inspector of School in the year 1962. He retired on 31.1.2001, while serving as Senior Assistant Clerk in the same office.;


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