MAYA Vs. ZILA BASIC SHIKSHA ADHIKARI BAGHPAT

JUDGEMENT

(1.) Petitioner has claimed that her husband was initially appointed on 1/10/1957 as untrained Teacher in a Primary School, Karmalipur Garhi, Baghpat, Meerut. She further claimed that her husband obtained training from 19/5/1960 to 30/5/1960 from a training camp based at Sarurpur Kalan. She further claimed that her husband was thereafter appointed as an untrained Assistant Teacher on 19/11/1963 at a Primary School, Karmalipur Garhi, Baghpat, Meerut where he worked up to 30/6/1991 i.e. till his retirement.

(2.) Petitioner has further claimed that her husband worked for about 34 years from his initial appointment i.e. 1/10/1957 till his retirement i.e. 30/6/1991. It is further case of petitioner that despite her husband worked for such long time, he was denied pension and for that he has submitted various representations.

(3.) In aforesaid circumstances, petitioner's husband has filed a Writ A No. 20312/1999, which was disposed of vide order dtd. 8/5/1999, that B.S.A., Meerut will decide claim of petitioner regarding retiral benefits in accordance with law.