Vineet Saran, J. - (1.) I have heard Sri O.N. Tripathi, learned counsel for the petitioner as well as Sri Sameer Sharma, learned counsel appearing on behalf of the Respondents and have perused the record. Counter and rejoinder affidavits have been exchanged and with the consent of the learned counsel for the parties this writ petition has been heard and is being finally disposed of at this stage.
(2.) It is the admitted case that the petitioner retired from service in the year 1979. It was for the first time in the year 2001 he filed an application to the respondent-authorities for inclusion of the period during which he worked as a work-charge employee for the purposes of payment of pension. Thereafter he approached this Court by filing Civil Misc. Writ Petition No. 27784 of 2002 which was disposed of by this Court on 23.7.2002 with a direction to the respondent-Corporation to decide his representation dated 8.11.2001, in accordance with law. By the impugned order dated 30.11.2002 the representation of the petitioner has been disposed of by the Managing Director of the Corporation and the petitioner has been denied the relief of inclusion of the period during which he worked as work-charge employee for the purposes of payment of pension.
(3.) This writ petition has now been filed with a prayer to quash the order dated 30.11.2001 passed by Managing Director, U.P. State Road Transport Corporation, Lucknow, Respondent No. 2 and also for a direction to the respondents to compute the period of work-charge i.e. from 1.10.1947 to 31.3.1961 for the purposes of preparation of the pension of the petitioner and make payment of arrears along with interest to the petitioner.;