Daya Rani Tandan vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 2854 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 716 of 2023
 

 
Petitioner :- Daya Rani Tandan
 
Respondent :- State Of U.P. Thru. Prin. Secy. Secondary Edu. Lko And 3 Others
 
Counsel for Petitioner :- Jitendra Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned counsel for the petitioner.

Contention of learned counsel for the petitioner is that despite the petitioner having retired from the post of Assistant Teacher, his pension etc., is not being paid. He argues that the petitioner was regularized on 5.2.2018 w.e.f. 24.06.1998 as is clear from perusal of Annexure - 7. He, thus, argues that the services rendered by the petitioner have to be considered at least from 24.06.1998.

He places reliance on the judgment of this Court in the case of Awadh Bihari Verma v. State of U.P. & Ors.; Writ - A No.21333 of 2014 decided on 22.11.2022.

Considering the fact that the issue is yet to be decided by respondent no.2, the present petition is disposed off permitting the petitioner to move an application before respondent no.2 annexing therewith his submission as well as the judgment of this Court in the case of Awadh Bihari Verma (supra).

Respondent no.2 shall thereafter take a decision in accordance with law within a period of three months.

Order Date :- 27.1.2023

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