- (1.) Heard learned Counsel for the petitioner, learned Standing Counsel for the respondent Nos. 1, 4 and 5 and Sri J.N. Maurya, learned Counsel for the respondent Nos. 2 and 3. The petitioner claims to have retired as a Senior Clerk from the office of Nagar Shiksha Adhikari, Kanpur Nagar on 30.4.2007.
(2.) The contention of the petitioner is that he is entitled for payment of gratuity as such benefits have been extended to similarly situated employees. The petitioner had earlier come up before this Court and a direction was issued for consideration of his claim, which has been rejected.
(3.) Learned Counsel for the petitioner contends that under the Government Order dated 23.11.1994 read with the Government Order dated 31st March, 2005, the petitioner is entitled for payment of gratuity as he had exercised his option in accordance with the aforesaid Government Orders to retire at the age of 58 years.;