MOOL CHAND Vs. STATE OF U.P.

JUDGEMENT

(1.) Civil Misc. Withdrawal Application No. 11 of 2019 Shri Akhilesh Kumar Singh, learned counsel states that he was subsequently engaged as counsel for the petitioner. On instructions, he submits that the application to withdraw the petition may be dismissed as not pressed and the matter be decided on merit.

(2.) Order on memo of petition Heard Sri Mohd. Sarwar Khan, learned counsel for the petitioner and learned Standing Counsel.

(3.) Petitioner was given temporary appointment in regular pay scale on 14 October 1986, as Godown Chowkidar, by the Regional Food Controller, Region Agra. Petitioner worked continuously and was regularized on 2 January 2006, in the pay scale of 2550-3200. Petitioner retired on attaining the age of superannuation on 31 August 2013. Petitioner was not paid retiral dues, aggrieved, petitioner filed a petition being Writ - A No. 60607 of 2014, which came to be disposed of vide order dated 16 October 2015, directing the second respondent-Regional Food Controller, Agra Region, Agra, to consider the claim of the petitioner. Pursuant thereof, by the impugned order dated 19 March 2016, representation has been rejected on the sole ground that since petitioner has not put in 10 years of regular substantive service, therefore, is not entitled to pension under the Government Order.