Smt. Anjana Khosala vs State Of U.P. And 4 Others
2023 Latest Caselaw 6881 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 4049 of 2023
 

 
Petitioner :- Smt. Anjana Khosala
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ram Krishna Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

The petitioner, who has retired from the post of Assistant Teacher at Kamlapati Tripathi Boys?Inter College Cantt. Varanasi, are aggrieved by wrong fixation of their pension. They claim that their continuous service since the date of initial appointment has not been counted for the purpose fixation of pension on account of the fact that for certain period, the Management contribution to the contributory of provident fund had not been deposited. They have placed reliance upon the judgment of this Court in Writ A No. 17819 of 2007, Mangali Prasad Verma Vs. State of U.P. and others. They have already filed representation before the second respondent on 08.12.2022 and the submission is that the same may be directed to be decided within a specified time, to which learned standing counsel appearing on behalf of State-respondents does not have any objection.

Accordingly, the writ petition is disposed of by directing the second respondent to decide the representation of the petitioner dated 08.12.2022 in the light of law laid down by this Court in Mangali Prasad Verma (supra) by passing a speaking order within a period of next three months from the date of production of a certified copy of this order alongwith photocopy of the representation.

Order Date :- 2.3.2023/saqlain