- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) The petitioner before this Court was employed in the Medical Health Department of the State of Uttar Pradesh. He submitted an application for voluntary retirement which was allowed. An order to that effect was communicated to the petitioner vide letter dated 19.12.2013. The order contained a recital that the petitioner would be entitled to the benefit of the Government Order dated 24.01.1977 (the correct date of the Government Order is 24.08.1977), in the matter of addition of five years of service for the purpose of computation of pension etc.
(3.) This benefit of additional five years of service was not provided in the matter of fixation of pension.;