DHANANJAY MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) This writ petition is directed against an order dtd. 28/2/2020 passed by the Commissioner, Rural Development, Uttar Pradesh, Lucknow, rejecting the petitioners' claim for the provision of pension contribution and leave encashment contribution in order to enable the said petitioners to claim retirement pension and leave encashment.

(2.) Heard Mr. K.D. Singh, learned Counsel for the petitioners and Ms. Monika Arya, learned Additional Chief Standing Counsel appearing on behalf of the State.

(3.) The first petitioner, Dhananjay Mishra and the second petitioner, Ramesh Chandra Rai, are the two petitioners, who have instituted this writ petition. The facts of their cases are different and this Court would, therefore, venture to set them out separately, at least so far as these are different.