- (1.) HEARD Mr. Sudeep Seth, learned counsel for the petitioner as well as learned Standing Counsel.
(2.) THE petitioner has assailed the order dated 27.12.2013 issued by the Research Officer, Scheduled Caste and Scheduled Tribe, Research and Training Institute, U.P. Lucknow (in short ''the Institute').
(3.) BY means of order impugned, the petitioner has been denied from the benefit of pension on the ground that he has completed only 8 years, 7 months and 6 days' service from the date of his regular appointment whereas the requisite period for payment of pension is 10 years' continuous service. The petitioner was appointed on the post Computer in the Institute vide appointment order dated 10.02.1988. The petitioner joined his services on 17.02.1988. The petitioner's appointment order dated 10.02.1988 was modified whereby the petitioner's service period was limited to one year from the date of joining or till the regularly selected candidate from U.P. Public Service Commission joins. Being aggrieved with the aforesaid modified order, the petitioner instituted a writ petition before this Court being writ petition no. 1665 (S/S) of 1989 (Sanjai Kumar Bhatt and others v. State of U.P. and others). This Court by means of interim order dated 28.02.1989 allowed the petitioner to continue in service on the original terms of appointment till further order of this Court.;