SHAIL KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for respondent no. 1 and Sri Abhinav Singh holding brief of Sri Ratnesh Chandra, learned counsel appearing for respondent nos.2 and 3.

(2.) By means of the present petition, the petitioner has prayed for the following main reliefs:-

(3.) The case set forth by the petitioner, an illiterate lady as per the affidavit filed in support of the writ petition, is that her husband - Govind Narain Tiwari, was appointed as Office Assistant Grade-II in the office of Regional Manager, Uttar Pradesh State Road Transport Corporation (hereinafter referred to as the ''Corporation') on 15.01.1974. He was thereafter promoted as Office Assistant Grade-I on 14.08.1985 and was confirmed on the said post on 30.11.1987. He subsequently died in harness on 22.11.1995. The petitioner, after the death of her husband, started receiving Employees Provident Fund (hereinafter referred to as the ''EPF') pension. The Government Order dated 20.10.2004, a copy of which is Annexure-5 to the writ petition, was issued providing that for those personnel who were appointed in the Corporation between 01.06.1972 to 19.06.1981 on the posts which were pensionable prior to 01.06.1972, the Government would have no objection to the said personnel being given pension.