NAZMI REHMAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ravi Kant, learned Senior Advocate, assisted by Sri Tarun Agrawal, learned counsel for the petitioner and learned Standing Counsel for the State functionaries.

(2.) This writ petition has been filed assailing the order dated 12.05.2014 passed by respondent no. 1, whereby representation/ claim of petitioner seeking recalculation of pension and other benefits on the basis of last pay drawn was rejected .

(3.) Facts as disclosed in the writ petition are that petitioner was appointed as Medical Officer in U.P. Medical and Health Services, temporarily on 06.12.1979 as Gynaecologist. She was posted at Women's Hospital, Shahjahanpur.