- (1.) WE have heard Sri Samir Sharma, learned counsel for the petitioners and the learned counsel appearing for the respondents.
(2.) THE Uttar Pradesh State Road Transport Corporation? seeks quashing of the order of the State Public Services Tribunal, Lucknow dated 3.8.2006 passed in Claim Petition No.1066 of 2001 (Mohd. Akbar Vs. Managing Director, UPSRTC and others ). The Tribunal under the order impugned has noticed? that Mohd. Akbar was initially appointed in U.P. Government Roadways as conductor on 1.7.1954. He was promoted on the post of junior clerk/booking clerk on 1.4.1955 and, thereafter, he was approved on the post of junior clerk on 1.3.1958 and confirmed on 1.4.1960. He was further promoted as Traffic Inspector Grade -II on 1.3.1980. After the U.P. Government Roadways merged into U.P.S.R.T.C. w.e.f. 1.6.1972, Mohd. Akber was treated as on deputation with the constitution of U.P.State Road Transport Corporation w.e.f. 1.6.1972, he was ultimately absorbed in the? the Corporation in 1982.
(3.) MOHD . Akbar was retired on 31.12.1996 from the post of Traffic Inspector Grade -II. He made an application for payment of pension subsequent to his retirement, which request was turned down by the Regional Managing Director, UPSRTC, Kanpur vide order dated 23.5.2001. Not being satisfied, Mohd. Akbar filed claim petition which has been partly allowed. A direction has been issued commanding the respondents to ensure pensionary benefits for the period from 1.7.1954 to 31.5.1972, i.e. the period of service rendered by Mohd. Akbar in the erstwhile, U.P. Government Roadways and this pension had been directed to be paid irrespective of the services rendered by him in UPSRTC.;