STATE OF UTTAR PRADESH Vs. DINESH KUMAR SHARMA

JUDGEMENT

(1.) This appeal arises from the judgment and order dtd. 18/5/2016 passed by the High Court of Judicature at Allahabad, Lucknow Bench, whereby the respondents were held entitled to pensionary benefits under the "Antar Gramin Sadak Nirman Yojana" (hereinafter referred to as "the Scheme").

(2.) Respondents in this case were appointed under the Scheme to different posts between the years 1969 to 1982.

(3.) The Uttar Pradesh Cane (Gazetted) Service Rules, 1979, were applicable to the gazetted officers of the Cane Development Department, which in turn govern the service conditions of the respondents herein and no separate rules have been framed for them. They approached the High Court seeking regular pension on the same rates as were permissible to the permanent employees of the government.