KRISHNA KUMAR SAVITA Vs. STATE OF U P

JUDGEMENT

(1.) The appellant-petitioner has come up challenging the judgment and order dated 21 July 2011 passed by the learned Single Judge dismissing the writ petition holding that the petitioner was rightly refused pension as he has not completed 10 years of regular service.

(2.) By means of Writ Petition No. 20050 of 2009 the petitioner has challenged the order dated 9 January 2009 passed by the Regional Food Controller, Jhansi whereby he was refused pensionary benefits on the ground that since the petitioner was regularized on 1 February 2001 and retired on 31 January 2008, as such he has completed only 6 years 11 months and 30 days of regular service, and is not entitled for pension.

(3.) Heard Sri Vinay Kumar Gupta, learned counsel for the appellant-petitioner and the learned Standing Counsel for the respondent-Authorities.