RAM NARAYAN KASHYAP Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri A.A. Siddiqui, counsel representing the petitioner, the learned Standing Counsel for the State-respondents and perused the records.

(2.) Petitioner before this Court namely Ram Narayn Kashyap was initially appointed as 'Auto/Motor Mechanic' in Government Polytechnic, Sri Nagar, Garhwal. He continued as such there, until he was offered a fresh appointment on the post of Anudeshak Motor Mechanic in Government Polytechnic, Jhansi in the same capacity, on the basis of the recommendation of the Public Service Commission. He continuously discharged his duties until he finally retired on 31/1/2015 from the Government Polytechnic, Shahjahanpur. After attaining the age of superannuation, petitioner claimed for retiral dues including pensionary benefits, which was withheld, according to the petitioner for no justifiable reason.

(3.) It appears from the record, for the Financial Year 1988-89, petitioner was awarded adverse entry in his character role, however, upon representation being made, the said adverse entry was expunged by the order of the competent authority namely the Joint Director of Education dtd. 22/8/2006.