(1.) Heard Shri A.P. Singh, learned Senior Advocate assisted by Shri Amrendra Pratap Singh, learned counsel for the petitioner, learned Additional Chief Standing Counsel for the respondent no.1, Shri Ratnesh Chandra, learned counsel for the respondent no.2 and Shri Anupam Dwivedi, learned counsel for respondent no.3.
(2.) By means of the present writ petition, the petitioner is challenging orders dtd. 7/6/2017 and order dtd. 28/12/2019 issued by the Tehsildar, Lucknow (Annexure Nos.11 and 12 to the writ petition) with further prayer of a writ of Mandamus commanding the respondents to pay regular pension to the petitioner, commutation of pension and arrears of pension revised from the date and 7th pay commission with effect from 1/1/2016 with all benefits of services.
(3.) Facts of the case are that the petitioner was granted appointment on the post of second Clerk on 10/11/1967 in the respondent-Department. He was granted promotion on the Tax Superintendent and thereafter on the post of Assistant Property Officer. On attaining the age of superannuation, he retired from service on 30/4/2008. Prior to retirement, the petitioner was placed under suspension on 28/9/1999 on the post of second grade Clerk. The petitioner filed Writ Petition No.5446 (SS) of 1999 which was allowed vide judgment and order dtd. 31/10/2000 by giving liberty to the State Government to pass a fresh order. Thereafter, the petitioner was placed under suspension on 6/7/2004 which was challenged in Writ Petition No.3919 (SS) of 2004 wherein by way of interim order, the order of suspension was stayed. In pursuance thereof, the petitioner was reinstated in service and joined at Allahabad.