PRATAP NARAN CHADDHA Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) This petition is directed against order dated 21.1.2009 appended as annexure no. 15 to the writ petition, by which respondent no. 1- Principal Secretary, U.P. Government, Lucknow has rejected representation of the petitioner. The petitioner has prayed for quashing of the aforesaid order and also for issuance of a writ in the nature of mandamus commanding the respondents to compute his earlier services rendered between 10.7.1965 and 30.6.1975 for the purpose of fixation of his pension.

(3.) The petitioner claims to have initially worked as Mono Type Key Board Operator in Punjab Agriculture University, Ludhiana for the period 10.7.1965 to 3.7.1971 and after resigning therefrom, he joined services at G.B. Pant University of Agriculture, Pant Nagar and served there with effect from 9.7.19971 to 30.6.1975 on contractual basis. Thereafter, he was selected and appointed as lecturer in Mechanical Type Setting at Northern Regional Institute of Printing Technology, Allahabad where he joined on 1.7.1975 and has retired from service on 30.6.2000. After his retirement, he is getting pension as admissible under the Rules.