SHARDINDU Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri Ashok Khare, Senior Advocate assisted by Shri Anil Bhushan for the Petitioner. Shri R.B. Pradhan, Additional Chief Standing Counsel appears for the Respondents.

(2.) The Petitioner retired on attaining the age of superannuation on 31.10.2008. By this writ petition, he has prayed for quashing the order dated 5.2.2010 passed by the State Government under Regulation 351-A of the Civil Services Regulation, deducting 10% of his pension with permanent effect. The order has been passed by the Governor of Uttar Pradesh in consultation with the U.P. Public Services Commission communicated by the Secretary, Education Department-13, Government of U.P., Lucknow.

(3.) The Petitioner was appointed in UP. Educational Service (Junior Scale) on 1.10.1973. In the year 1997 he was promoted as Director of Education and until 21.1.2004 he functioned as Director, State Council for Educational Research and Training, U.P. For a short period in between he also functioned as Director of Urdu and Oriental Language, U.P. The Government of India by the order dated 31.12.2003 appointed him on the recommendations of a Search Committee as Chairperson, National Council for Teachers Education, New Delhi for a period of four years. He joined on 22.1.2004 and functioned as Chairperson, National Council for Teachers Education dated January, 2008. On completion of his tenure he was posted and retired from the post of Director, State Institute of Educational Management and Training, Allahabad.