GUDRI SINGH KUSHWAHA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Mr.Rajesh Kumar Singh Chauhan and Mr.Manish Mathur, learned counsels for the petitioner as well as learned Standing Counsel.

(2.) THROUGH the writ petition No.1352 (SS) of 2012 the petitioner has assailed the order impugned dated 31st of March, 2011, passed by the Director, Agriculture, State of U.P., whereby the petitioner's salary for the period from 18th of March, 1983 to 27th of May, 2001 has been withheld on the ground that during this period the petitioner was absent from duty unauthorisedly and even being in Government service worked as Gram Pradhan, Umarpur, district Ghazipur for about seven years.

(3.) THROUGH the writ petition No.2896 (SS) of 2011, the petitioner has claimed the pension on the basis of VI Pay Commission.