BRAJ MOHAN SHARMA Vs. NAVNEET CHAHAL D.M. MATHURA

JUDGEMENT

(1.) Heard learned counsel for the applicants and Sri Mata Prasad, learned Standing Counsel for opposite party.

(2.) This Court vide order dtd. 6/9/2021 has quashed the order dtd. 22/7/2016, whereby the respondents had denied the payment of pension to applicants on the ground that services rendered by them prior to the date of regularization shall not be counted as qualifying service so as to entitle them the benefit of old pension scheme. This Court has allowed the writ petition. Relevant part of order of this Court dtd. 6/9/2021 is extracted herein below:-

(3.) Relevant extract of the order of this Court shows that this Court has quashed the order dtd. 22/7/2016 by issuing a direction to the Commissioner and Secretary, Board of Revenue, U.P., Lucknow for computing and payment of pension taking into account services rendered by them with effect from 1996 for the purposes of qualifying service.