MUDRESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vinod Kumar Singh, learned counsel for the petitioners, learned standing counsel for the respondents.

(2.) This writ petition has been filed praying for the following relief:-

(3.) Briefly stated facts of the present case are that Advertisement No.1/2004 was issued inviting applications for recruitment of Trained Graduate Teachers in different subjects. Learned counsel for the petitioner states that the interview of the petitioners depending upon the subjects were held between July to September 2005 and final results were declared between September 2005 to February 2006 depending upon the subjects. However, particulars regarding date of interview and dates of final result have neither been disclosed in the writ petition nor the learned counsel for the petitioner could make a statement in this regard. The dates of appointment letters given in paragraphs 7 to 11 of the writ petition and copies of appointment letters filed as Annexure 2 to the writ petition shows that immediately after declaration of results final select list was declared and allocation of colleges were made by the competent authorities. Thereafter, Managers of the respective colleges issued appointment letters to the petitioners. From perusal of copies of appointment letters collectively filed by the petitioners as Annexure 2 to the writ petition, it appears that appointment letters were issued by the concerned colleges to the petitioner nos. 1 to 5 on 03.10.2006, 07.01.2006, 29.10.2005, 10.03.2006 and 03.10.2005, respectively. Thus, undisputedly, the final select list was declared and the petitioners were appointed much after the Old Pension Scheme was abolished in the month of March 2005. The petitioners have now filed the present writ petition claiming benefit of Old Pension Scheme on the basis of judgment of this court dated 19.12.2019 in in WRIT - A No. - 55606 of 2008 (Mahesh Narayan and others Vs. State of U.P. and others).