- (1.) Heard Sri Gaurav Mehrotra, learned counsel for the petitioner and Dr. Udai Veer Singh, learned Addl. C.S.C. for the State-respondents.
(2.) This Court has passed order dated 14.2.2020 which reads as under : "Heard learned counsel for the parties. This Court has passed order dated 6.2.2020 which reads as under : "Heard Sri Gaurav Mehrotra, learned counsel for the petitioner and the learned Standing Counsel for the State-respondents. By means of this writ petition, the petitioner has assailed the order dated 07.03.2017 issued by the opposite party No.5, whereby the opposite party No.5 has revised the payment pension order dated 10.06.2011 of the petitioner to the extent that the pension was fixed excluding the period of service rendered by the petitioner on ad hoc basis and has further ordered to recover the excess amount of pension paid to the petitioner. Learned counsel for the petitioner has drawn attention of this Court towards Annexure No.10 of the writ petition, which is a judgment and order dated 16.05.2018 passed by this Court in Writ Petition No.12300 (S/S) of 2016; Smt. Hemanti Bisht vs. State of U.P. and others by submitting that the said writ petition is identical with the writ petition of the petitioner and the benefit of the judgment and order dated 16.05.2018 may be extended to the present petitioner and the petitioner may be directed to approach the Competent Authority for getting the benefit of the aforesaid judgment and order dated 16.05.2018 passed in re: Smt. Hemanti Bisht (supra). List this petition on 14.02.2020 as fresh to enable the learned Standing Counsel to seek complete instructions in the matter, particularly, on the point as to whether the present writ petition may be decided in terms of order dated 16.05.2018 passed in re: Smt. Hemanti Bisht (supra), failing which, the interim relief application of the petitioner may be considered on the next date."
(3.) Learned Standing Counsel has submitted that the order dated 6.2.2020 has been apprised to the authorities concerned on 10.2.2020 through Fax but no instructions have been received till date, therefore, one more opportunity be given to seek instructions in terms of earlier order.;