STATE OF U.P Vs. RANA ASHOK

JUDGEMENT

(1.) Heard, Shri Pankaj Khare, learned Additional Chief Standing Counsel for the appellant and Shri Sarvesh Kumar Dubey, learned counsel for the respondents.

(2.) This bunch of special appeals have been filed against the judgment and order passed by the Single Judge in Writ Petitions filed by the respondents. The identical legal issue is involved in these special appeals as to whether the services rendered in a Government company i.e. UPTRON can be added for granting retiral benefits and pension or not. Therefore they are clubbed together and decided by a common order.

(3.) Special Appeal No.579 of 2018 has been filed against the judgment and order dated 24.08.2016 passed in Writ Petition No.6619 (S/S) of 2015 (Genda Prasad Vs. State of U.P and Others). Special Appeal No.433 of 2018 (State of U.P. 7 Another Vs. Smt. Rana Ashok and Another) has been filed against the judgment and order dated 08.01.2018 passed in Writ Petition No.241 (S/S) of 2018, granting benefit of the order dated 08.08.2017 passed in Writ Petition No.17013 (S/S) of 2017 (Ganga Sagar Singh Vs. State of U.P and Others) and order dated 30.07.2018 passed on the review application.