- (1.) Heard learned counsel for the parties.
(2.) This petition is directed against an order datedl4.5.2003 whereby the respondent has rejected the claim of the petitioner for grant of pension. The petitioner was appointed as an Assistant Traffic Inspector in the erstwhile U.P. Government Roadways on 18.8.1964 and thereafter was also confirmed on the said post. Upon creation of the U.P. State Road Transport Corporation (herein after referred to as the 'Corporation') w.e.f. 1.6.1972, he was sent on deputation where he was absorbed w.e.f. 28.7.1982. Subsequently he was posted as Junior Station Incharge and thereafter as Senior Station Incharge and then promoted to the post of Traffic Superintendent vide order dated 29.9.1995 and on this post he worked till he retired on 31.7.2001. He claimed pension and post retiral benefits accordingly, but as no decision was taken he was constrained to file Writ Petition No. 47681 of 2002 and a learned Single Judge of this Court vide order dated 1.11.2002 disposed it off directing the respondent No. 1 to decide his claim within two months. In compliance thereof, he filed his representation alleging that the employer's share from the petitioner's account has been taken and transferred to the Regional Manager, Allahabad and further that since the post of Traffic Inspector Grade- I being equivalent to Junior Station Incharge in rank, he was entitled to benefits for which he had already submitted his option and undertaking. The claim has been rejected primarily on the ground that the post of Traffic Inspector Grade-I was a non pensionable post under the Government as per the Government order dated 28.10.1960 and the employer's share demanded and taken by the Regional Manager, Allahabad was by mistake. The question whether on the date of his absorption the petitioner was holding a pensionable post under the Government is no longer in dispute as this Court in the case of Ram Singh Singraur v. State of U.P. & others, 2007 7 ADJ 137, has held that since the post of Assistant Traffic Inspector had been upgraded as Traffic Inspector Grade-I w.e.f. 5.5.1978 and which post was equivalent to the post of Junior Station Incharge and they being interchangeable, it held that persons holding post of Assistant Traffic Inspector on the date of absorption were entitled to pension. The aforesaid decision has been affirmed in appeal.
(3.) Both the parties do not dispute the aforesaid position of law. However, it is contended on behalf of the Corporation that since the petitioner had opted for benefits under the Employees Provident Fund scheme and the employer's share having been paid, he would not be entitled to the benefit of the decision in Singraur's case . In support thereof, he has relied upon a decision of this Court rendered in the case of Heera Lal Upadhayaya v. State of U.P. (Writ Petition No. 63522 of 2005) decided on 3.7.2009 and which has been upheld by the appellate court in Special Appeal (Defective) No. 944 of 2009 vide order dated 4.9.2009.;