RAM LAKHAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Daya Shankar Mishra, learned counsel for the petitioner and Shri Pankaj Rai, learned Additional Chief Standing Counsel for the respondents.

(2.) By means of present writ petition, the petitioner has prayed for quashing the impugned order dated 01.3.2013 passed by respondent no.2, by which the claim of the petitioner has been rejected, and the order dated 30.11.1974 by which his services were terminated. He has further prayed for a writ of mandamus directing the respondents for payment of salary and other consequential benefits including the benefits of 6th Pay Commission.

(3.) Brief facts, giving rise to the present writ petition are, that the petitioner was initially recruited as Constable in 4th Battalion, Provincial Armed Constabulary (PAC) on 16.1.1956, and after completion of nine months' training, he had been discharging his duties as Constable in PAC. It has been averred in the writ petition that even at the time of war with China in the year 1962, the petitioner was also deputed at the frontiers. Thereafter, he was restored back to the 28th Battalion, PAC, Chunar, Mirzapur and had been given training for Head Constable in the year 1969, which he had completed satisfactorily in the year 1970.