ANUKUL PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) A Single Judge of this Court noticed conflicting opinions rendered by different Division Benches on the question of counting of past services rendered by the concerned in the erstwhile Auto Tractors Limited (hereinafter referred as 'ATL') for the purposes of pensionary benefits payable by the State Government consequent to their absorption therein and referred the matter for consideration by a Larger Bench. Accordingly, by order of Hon'ble the Chief Justice this Full Bench was constituted.

(2.) We considered the questions referred by the learned Single Judge to us and rephrased/reframed the same as under:

(3.) In addition to the above, we framed the following question: