- (1.) The petitioner is a retired Collection Peon. He is presently 73 years old. He has preferred this writ petition seeking writ of certiorari for quashing of the impugned order dated 12.12.2008 passed by fourth respondent i.e. Up-Ziladhikari, Tehsil Sikanderpur, District Ballia, whereby the claim of the petitioner for the post retiral benefit including pension has been rejected on the ground that he was a Seasonal Collection Peon and not a Collection Peon (Temporary).
(2.) The petitioner claims that he was initially appointed on 01.06.1970 as a Collection Peon in District Ballia. He worked till the year 1981 with some artificial breaks. He was again appointed on 20.03.1982 as a Collection Peon (Temporary) on substantive post and worked till the date of his retirement i.e. 31 July 2002 uninterruptedly.
(3.) It is stated that the State Government on 01.07.1989 issued a Government Order providing therein that temporary employees, who have completed 10 years of regular service, are entitled to get all retiral benefits.;