SHRI CHANDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Yogendra Mishra, Advocate, the learned counsel for the appellant and Shri V.P. Nag, the learned Standing Counsel for the respondents.

(2.) The facts of the case are that the Appellant had filed Writ Petition No. 20874 (S/S) of 2021 pleading that he had started his service on the post of Collection Amin w.e.f. 9/2/1959 and he was confirmed on the said post in the year 1966. On 27/2/1976, the petitioner was promoted to the post of Naib Tehsildar. Thereafter, he was promoted to the post of Apar Tehsildar and while working on the aforesaid post, he retired on 31/7/1993. The petitioner was getting pension from the date of retirement, i.e. 1/8/1993 but by means of an order dtd. 16/5/2018 his pension was reduced from Rs.21,150.00 to Rs.18,587.00. According to the appellant-petitioner, he had completed 33 years, 6 months and 90 days in service, but his pension was revised treating his length of service to be 29 years and it was reduced accordingly. The petitioner prayed for a direction to the opposite parties to calculate his period of service by adding the period of service rendered by him as Collection Amin w.e.f. 9/2/1959 to 1966.

(3.) The aforesaid writ petition has been dismissed by the Hon'ble Single Judge by means of a judgement and order dtd. 17/9/2021 holding that the appellant-petitioner was appointed on the post of Collection Amin w.e.f. 9/2/1959 but his services were regularized only in the year 1966. The post of Collection Amin is a seasonal post and it was not a regular post and, therefore, the competent authority has rightly not counted the services rendered by the petitioner before his regularization.