SURESH CHANDRA PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vineet Kumar Singh, learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) Petitioner came to be appointed temporary Seasonal Collection Amin, on 7 February 1978, in pay-scale 200-320 and thereafter, was granted regular pay-scale of Collection Amin from 1982, until his retirement on attaining the age of superannuation on 31 July 2010. Petitioner was granted increments, bonus, leave encashment and income tax was regularly deducted from his salary. The pay-scale was revised from time to time. During service, petitioner filed several petitions seeking regularization under 35% quota provided under the Uttar Pradesh Collection Amins Service Rules, 1974 (for short "the Rules 1974"). The petition being Writ-A No. 20531 of 2010 came to be disposed of on 24 November 2014, directing the Collector, Ballia, to consider the claim of the petitioner for regularization on the post of Collection Amin under the Rules, 1974. The District Magistrate, Ballia, vide order dated 4 April 2015, rejected the claim of the petitioner on the ground that he was not found suitable. The petitioner immediately after retirement filed a petition being Writ-A No. 75928 of 2011, claiming pension alongwith interest. The petition came to be disposed of on 27 November 2017, directing the District Magistrate, Ballia, to consider the claim of the petitioner for post retiral dues including pension.

(3.) The petition assailing the order dated 4 April 2015, passed by the District Magistrate, Ballia, rejecting the claim of the petitioner for regularization and the petition being Writ-A No. 31488 of 2015, came to be disposed of in terms of the aforesaid order dated 27 November 2017. Pursuant to the directions of this Court, petitioner submitted a comprehensive representation for arrears of pension, retiral dues and assailed the order rejecting the claim of the petitioner for regularization.