V.K. Shukla, J. - (1.) Ghanshyam Mishra has approached this Court questioning the validity of the order dated 13.03.2013 Annexure-6 to the writ petition wherein claim of the petitioner for grant of pension has been turned down.
(2.) Petitioner is contending before this Court that he has been engaged as Seasonal Collection Amin on temporary basis on 01.12.1978 and submits that he continued in the said capacity upto 30.11.2012. Petitioner has stated that after he attained the age of superannuation request has been made by him to accord retrial benefits, he filed Civil Misc. Writ Petition No. 5634 of 2013 before this Court and this Court on 01.02.2013 directed the respondents to decide the representation and thereafter representation of the petitioner has been considered and same has been decided and accordingly petitioner is before this Court.
(3.) Learned counsel for the petitioner, Sri Awadhesh Tiwari, contended with vehemence that in the present case petitioner's engagement has been made on temporary basis and as he has completed 10 years regular service, as such he is entitled to be accorded pension.;