PRADEEP KUMAR SRIVASTAVA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Hemendra Pratap, learned counsel for the petitioner and Dr. Uday Veer Singh, learned Additional Chief Standing Counsel for the State-respondents.

(2.) The order under challenge is the Pension Payment Order (in short P.P.O.) dated 07.03.2019 issued after retirement of the petitioner on 31.12.2017 from the post of Assistant Engineer (Civil) wherein the pensionery benefits and gratuity have been sanctioned at the reduced rate thereby withholding a sum of Rs.6,93,270/-. Further, per petitioner's counsel the consequential benefits admissible after retirement as per law has not been paid to the petitioner, therefore, the petitioner prayed that those benefits with interest be paid.

(3.) The brief facts of the case are that the petitioner was initially appointed on the post of Junior Engineer (Civil) on 07.12.1977 against the sanctioned post, strictly in accordance with law. Thereafter, he joined on such post on 27.12.1977.