SALAMAT ULLAH KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) In the above-metioned Writ Petitions in question, as common question of law has been engaging the attention of this Court, the Writ Petitions in question are being decided collectively and Writ A No. - 65045 of 2014 is being treated to be leading case.

(2.) Heard Shri Pankaj Srivastava, learned counsel for the petitioner; Shri Pankaj Rai, learned Additional Chief Standing Counsel along with Shri Sanjay Kumar Singh, learned Standing Counsel for the State respondents.

(3.) Salamat Ullah Khan is seeking a direction to the respondents to grant him full pension on attaining the age of superannuation by computing his qualifying service rendered between 29.06.1991 to 08.01.2002. The entire claim has been set up on the ground that petitioner since 01.11.1975 to 01.01.1995 rendered continuous service on fixed wages/voucher basis as provided under the Forest Account Rules and since 02.01.1995 to 09.01.2002 in regular pay scale and since 29.06.1991 to 09.01.2002 as qualifying service as provided under the Uttar Pradesh Regularization of Daily Wages Appointments on Group C post (outside the purview of Public Service Commission) Rules, 1998 (hereinafter in brevity referred to as the "Rules 1998").