1. Memo of appearance filed by Shri Rajiv Pandey, Advocate on behalf of respondents is taken on record. His name be shown as counsel for the respondents when the case is listed next.
2. Present: Shri Parijaat Belaura, learned counsel for the applicant and Shri Rajiv Pandey, learned counsel for the respondents.
3. Shri Rajiv Pandey accepts notice on behalf of the respondents. Thus, service of notice on respondents is complete.
4. This is a pensionary matter. In case of pensionary matters, recurring cause of action arises on the last date of every month. Therefore, this O.A. is admitted for hearing. The same may be numbered and diarised. The delay condonation application, i.e. M.A. No. 933 of 2019 will be disposed of at the time of final disposal of the O.A.
5. Reply to be filed by the respondents within four weeks. Rejoinder Affidavit, if any, may be filed by the applicant within two weeks, thereafter.
6. List this case on 19.03.2020 before the Registrar Court for completion of pleadings.
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