NARENDRA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ravindra Kumar Yadav, learned counsel for the appellants-petitioners, Sri Indrajeet Shukla, learned Additional Chief Standing Counsel for respondent No.1 and Sri Ran Vijay Singh, learned Counsel appearing for the respondent Nos.2 and 3.

(2.) The intra-Court Appeal filed under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 is directed against the judgment and order dtd. 13/12/2023 passed in bunch of writ petitions, leading writ petition being Writ-A No. 83 of 2023 whereby the entire bunch of writ petitions has been dismissed, including the Writ-A No. 882 of 2023, Narendra Singh and 330 others v. State of U.P. and others filed by the appellants-petitioners, on the ground that they were unable to establish their claim that they had entered into service prior to 1/4/2005, which is an essential ingredient for entitlement of Old Pension Scheme.

(3.) In nutshell, the case of the appellants-petitioners is that before the Writ Court, the appellants-petitioners had assailed the validity of impugned Notification dtd. 28/3/2005 whereby the State Government has mandated for applicability of New Pension Scheme to the Assistant Teachers/Head Masters employed in Primary Schools in the State, who joined their post after 1/4/2005.