- (1.) Heard Sri S.M. Ali, counsel for the appellant and Sri Sudhir Bharti appearing for the respondents. Perused the record.
(2.) This intra Court appeal has been preferred challenging the validity and correctness of the judgment and order dated 8.2.2006 passed in Writ Petition No. 11031 of 1998, Vidhya Dhar Ojha Vs. Union of India and others, by which learned Single Judge has dismissed the writ petition.
(3.) The writ petition aforesaid had been filed claiming fixation of service pension as well as for a direction to the respondents to pay the admitted amount of Rs. 3532/-, alleging that petitioner- Vidya Dhar Ojha was appointed as constable in the Arm Wing in the Railways on 8.7.1948 and thereafter was promoted as Head Constable; that on account of mental illness, he was removed from service vide order dated 7.12.1969; that wife of the petitioner vide her letter dated 3.1.1970 requested the department for release of provident fund etc. and was informed vide letter dated 21.3.1970 that total provident fund amount of Rs. 3532/- may be obtained by her. The wife of the petitioner became ill and she thereafter again sent a letter dated 8.1.1998 i.e. after a period of 23 years for payment of the amount due.;