RAM JI PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Sanjay Mishra learned counsel for the petitioner and Sri Shailendra Kumar Singh learned Chief Standing Counsel, Sri Vivek Shukla and Sri Pankaj Patel, learned Additional Chief Standing counsel for the State.

(2.) Notice to the opposite party no. 5 is hereby dispensed with.

(3.) Under challenge is the order dtd. 20/1/2024 passed by the opposite party no. 3, i.e., Deputy Director, Secondary Education, IXth Region, Ayodhya, whereby the claim of the petitioner for grant of pension has been rejected on the premises that by vide of Government order dtd. 12/12/2023, the pension scheme is amended with retrospective effect.