HARI SHANKAR SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for State.

(2.) Challenging the judgment and order dated 12.01.2015, passed by the U.P. State Public Services Tribunal (in short "Tribunal") in Claim Petition No. 75 of 2013 (Hari Shankar Shukla v. State Of U.P. and others), filed by the petitioner and for consequential relief, prayed, for giving direction to opposite parties to grant pensionary benefits to the petitioner after counting the previous service rendered by the petitioner, the present writ petition has been filed.

(3.) Facts, in brief, of the present case are to the effect that initially the petitioner was appointed on the post of Junior Clerk on 01.01.1985 as daily wager. Thereafter, the services of the petitioner were regularized on 26.03.2012. After attaining the age of superannuation, the petitioner retired on 31.10.2012. As the services rendered by the petitioner prior to his regularization as daily wager/work charge employee were not considered for granting him pensionary benefits, so he submitted a representation to the Competent Authority/Executive Engineer, Field Division Research Institute, Public Works Department, Lucknow. As no heed was paid to the grievances of the petitioner, so on 21.01.2013, he filed a Claim Petition No. 75 of 2013 (Hari Shankar Shukla v. State Of U.P. and others), before the Tribunal.