Surya Prakash Mishra vs State Of U.P. Thru. Secy. Basic ...
2022 Latest Caselaw 18621 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- WRIT - A No. - 7848 of 2022
 

 
Petitioner :- Surya Prakash Mishra
 
Respondent :- State Of U.P. Thru. Secy. Basic Education Lko. And 3 Others
 
Counsel for Petitioner :- Vinay Misra,Amulya Pandey
 
Counsel for Respondent :- C.S.C.,P.K. Singh Bisen
 

 
Hon'ble Manish Kumar,J.

Heard Sri Vinay Misra, learned counsel for the petitioner, learned Standing Counsel on behalf of the respondent Nos.1 & 2 and Sri P.K. Singh Bisen, learned counsel on behalf of respondent Nos. 3 and 4.

Learned counsel for the petitioner has submitted that the petitioner was appointed as Assistant Teachers in Junior Basic School run by the Basic Education Board and he has been denied the benefit of old pension scheme in pursuance of the government order dated 15-11-2011.

The controversy has already been decided by this court vide Judgment and order dated 05-02-2019 passed in Special Appeal (Defective ) No. 34 of 2019, Ravindra Nath Taigor Versus State of U.P. Thru. Secretary Basic Education & Ors. and the same has been followed by this court in its Judgment and order dated 20-11-2020 passed in Writ Petition No. 21341(S/S) of 2020, Mohammad Ali Versus State of U.P. Thru. Secy. Basic Education, Lko. & Ors.

Learned counsel for the parties agreed that the controversy involved in the present writ petition is covered by the judgment and order dated 28.2.2018 passed in bunch of writ petitions with leading Writ Petition No.7762 (S/S) of 2017, affirmed by the Division Bench of this Court vide judgment and order dated 05.02.2019 passed in Special Appeal (Defective) No.34 of 2019 (Ravindra Nath Taigor Vs. State Of U.P. Thru.Secretary Basic Education & Ors).

In view of the above, the present writ petition is finally disposed of in the same terms with the same directions as has been granted in the aforesaid writ petition.

Order Date :- 23.11.2022

Nitesh