BUDDHIRAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Civil Misc. Writ Petition No. 45217 of 2012 has been filed by the petitioner requesting therein to permit the petitioner for depositing the management contribution together with interest thereon and further prayer has been made to command respondent authorities for clubbing the petitioner service when the institution was unaided for calculation of his pension as per Government Orders dated 27.07.2001, 22.05.2006, 20.07.2006 and 21.01.2009.

(2.) Civil Misc. Writ Petition No. 45229 of 2012 has been filed by the petitioner requesting therein to permit the petitioner for depositing the management contribution together with interest thereon and further prayer has been made to command respondent authorities for clubbing the petitioner service when the institution was unaided for calculation of his pension as per Government Orders dated 27.07.2001, 22.05.2006, 20.07.2006 and 21.01.2009.

(3.) Civil Misc. Writ Petition No. 47649 of 2012 has been filed by the petitioner for directing the respondents to accept managerial contribution for providing the pension and other post retrial benefit to the petitioners so that the petitioners be get the pension, within a period to be specified by this Court.