RAM SUKH SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) This petition shows a sorry state of affairs to which a pensioner some times is subject to. The Petitioner was appointed as a trained compounder (later on designated as Pharmacist) which with effect from 15 -5 -59 in Zila Parishad dispensary Harayya District Basti. There the age of superannuation was sixty years and it could be extended for two years.

(2.) The Petitioner's further case was that on 18 -5 -72 when he attained the age of superannuation he was given one year's extension by Zila Parishad till 17 -5 -73 and again for one year from 18 -5 -73 to 15 -5 -74.

(3.) It so happened that by G.O. dated 13 -3 -73 this dispensary was taken over by Government with effect from 1 -4 -73 and all employees of Zila Parishad who were in service on the appointed date became government servants. The Petitioner, therefore, claimed pension from Govt. after his retirement on 17 -5 -74, but more than 8 years have passed and this case has not yet been finalised.