MANO DEVI Vs. STATE OF U P

JUDGEMENT

(1.) By this writ petition the petitioner is seeking a direction in the nature of mandamus commanding the respondents to pay the pension and other retiral benefits along with the interest from the date of his superannuation i.e. 15.7.2001.

(2.) The facts of the case, in brief, are that the petitioner was appointed as Sevika in the Kanya Junior High School, Akbarpur, District Kannauj on 2.5.1970 and her services were also regularised as such with effect from 24.8.1995. Her contention is that she has retired from service on 15.7.2001 on attaining the age of superannuation but she has not been paid any pension or retiral benefits.

(3.) I have heard Sri Arun Kumar Tiwari, learned counsel appearing for the petitioner and Sri K.Shahi, learned counsel appearing for respondent nos.2 to 5.