PREM CHAND SINGHAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Siddharth Nandan learned counsel for the petitioner, Sri S.D. Ojha holding brief of Sri V.C. Dixit for the respondent State Road Transport Corporation and the learned Standing Counsel for the respondent No. 1. The petitioner has come up against the order dated 12th August, 2008 contending that the petitioner is entitled for pensionary benefits keeping in view the fact that the petitioner had applied for conversion and not for fresh appointment after the constitution of the U.P. State Road Transport Corporation.

(2.) It is submitted that the request of the petitioner is on record dated 17.11.1979 and the same was wrongly construed while issuing the letter of appointment which indicates that the petitioner was given a fresh appointment. It is submitted that immediately thereafter the petitioner had represented the matter before the Regional Manager vide request dated 27.5.1980, copy whereof is Annexure 7 to the writ petition.

(3.) It is urged in Paragraph 11 of the counter-affidavit that such representations had not been received in the office. The petitioner approached this Court by filing a Writ Petition and the same was disposed of on 13th May, 2008 directing the authority to consider his representations and pass an appropriate order.