RANVEER SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Rahul Mishra, learned counsel for petitioner, Shri Ram Pandey, Advocate appearing for respondent Jal Sansthan and learned Standing Counsel for the State.

(2.) Petitioners have approached this Court challenging the Order dtd. 20/2/2020 whereby the respondent authority has refused to enroll employees of the Jal- Sansthan under the old pension scheme on the ground that they were regularized after the old pension scheme was abolished and for a prayer commanding the respondents to pay regular pension to the petitioners by counting their past services rendered on daily wage posts in the respondent-Sansthan.

(3.) The facts of the case are that the petitioners were appointed as daily wage employees on class III posts in the Jal Sansthan between the years 1989-1991. They were throughout treated as regular employees and later regularized in the Jal Sansthan between 2005-2011. Counsel for the petitioners informs that some of the petitioners are already retired.