ANAND PRAKASH TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Samir Sharma, learned Senior Counsel assisted by Sri Ajay Kumar Srivastava, learned counsel for the petitioners and Sri Ayush Mishra, holding brief of Sri Sunil Kumar Misra learned counsel for respondents.

(2.) The petitioners (5 in number) were appointed at Uttar Pradesh State Road Transport Corporation by respective orders dtd. 6/9/1981, 27/3/1982, 22/5/1982 and 26/9/1981. Some of the petitioners were already retired when this writ petition was filed in the year 2018 and remaining petitioners must have retired during pendency of this writ petition.

(3.) They were well aware from very inception of recruitment that they were not benefited with any pension scheme still they have approached this Court at the fag end of their respective service, when some of petitioners have already got retired with following prayers :-