Ritu Raj Awasthi, J. - (1.) LEARNED Standing Counsel was directed to file counter affidavit, however, no counter affidavit has been filed till date.
(2.) HEARD Mr. Gaurav Mehrotra, learned Counsel for the Petitioner as well as learned Standing Counsel for the State. With the consent of parties' counsel this writ petition is being heard and disposed of finally.
(3.) THE writ petition has been filed challenging the order dated 24.12.2008 by which the Petitioner has been denied the pension on the ground that in view of the Government Order dated 15.4.2004 he was not entitled to the salary for the period 18.7.1974 to 3.11.2002 and his effective period of service was only 9 years, 10 months and 27 days' and as such he was not entitled for pension.;