R.K.Agrawal, J. - (1.) The petitioner had worked as Assistant Teacher in Kulbhaskar Ashram Agricultural College, Allahabad from 1.9.1952 to 1.3.1964. From 2.3.1964. the petitioner had joined as lecturer in Biology in Government Inter College, Basti. where be worked upto 24.8.1968 and from 25.8.1968 he worked in Government Inter College. Jubili, Gorakhpur and from 8.12.1984 to 12.11.1986 he worked as Head Master in Government Higher Secondary School, Baghwala, Nainital. From 13,11.1986 to 31.1.1988 he worked as officiating Principal in Government Inter College, Gorakhpur and thereafter, he worked in Government Inter College, Almorah from 1.2.1988 to 26.7.1989 and from 27.7.1989 to 30.6.1990 he functioned as Principal in Government Inter College, Deoria.
(2.) The grievance of the petitioner is that the service rendered by him for the period 1.9.1952 to 1.3.1964 is not being taken into account while computing the pensionary benefit. The petitioner made representation to the District Inspector of Schools for computing the pension after taking into consideration the services rendered by him in Kulbhaskar Ashram Agricultural College. Allahabad from 1.9.1952 to 1.3.1964 which was rejected by the Chief Accounts Officer, Govt. (Pension Cell), Directorate of Education Office, Allahabad vided letter dated 29.10.1999 as communicated by the District Inspector of Schools, Deoria.
(3.) While entertaining the writ petition, on 14.7.2000 this Court has granted six weeks time to file counter-affidavit and more than six months have passed but no counter-affidavit has been filed so far. Under these circumstances, this petition is being heard and decided at the admission stage in accordance with the Rules of the Court.;