MANGREY LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) Present writ petition is filed by the petitioner praying for a direction to be issued to the respondents to pay the pension to the petitioner from the date of his superannuation immediately along with interest of 18% per annum.

(3.) The petitioner, who was appointed as a daily wager in the year 1964 and thereafter on the post of Forest Guard in the year 1983, was regularized by order dtd. 24/5/2003 w.e.f. 6/1/1998 on the post of Forest Guard. Thereafter the petitioner continued to work till his date of retirement and retired in the year 2000.