Dr. Ram Bilas Singh (Retd.) vs State Of U.P.& 3 Ors.
2013 Latest Caselaw 7024 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 63164 of 2013
 
Petitioner :- Dr. Ram Bilas Singh (Retd.)
 
Respondent :- State Of U.P.& 3 Ors.
 
Counsel for Petitioner :- S.S.Mishra,Ajay Bhanot
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

It appears that the claim of the petitioner for the pension has been denied on the ground that he has not completed ten years service as a regular employee inasmuch as the petitioner's services had been regularized on 16.3.2005 and he retired on 31.1.2009. The claim of the petitioner is that he has been appointed against the substantive post on ad hoc basis on 28.2.1992 and the service on ad hoc basis may also be considered for the purposes of pension.

The matter requires consideration.

Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks.

List in second week of January, 2014.

Order Date :- 19.11.2013

OP

Case :- WRIT - A No. - 63164 of 2013

Petitioner :- Dr. Ram Bilas Singh (Retd.)

Respondent :- State Of U.P.& 3 Ors.

Counsel for Petitioner :- S.S.Mishra,Ajay Bhanot

Counsel for Respondent :- C.S.C.

Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Civil Misc. Stay Application.

Issue notice. 

Order Date :- 19.11.2013

OP