RAJENDRA KUMAR RASTOGI Vs. DIRECTOR OF HIGHER EDUCATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel.

(2.) The petitioner has prayed for re-fixing his pension by adding the service of 17 years 9 months and four days which he served as clerk in State Education Department, to his service as a teacher.

(3.) The petitioner retired as Reader from J. S. Hindu Post Graduate Degree College, Amroha on 30.6.1992. He was appointed as clerk in the Education Department in 1954 and worked there till 15.8.1972 vide Annexure-1 to the writ petition. He was then selected as teacher in J. S. Hindu P. G. College, Amroha on 16.8.1972 vide Annexure-2 to the writ petition and he retired as Reader from the said college on 30.6.1992. Thus, he was teacher for about 20 years but he wants his service for about 17 years and nine months as clerk to be added to his service as 20 years as a teacher for the purpose of calculating pension.