- (1.) Heard R.N. Tripathi, learned counsel for the petitioner and Shri Pankaj Rai, learned Additional Chief Standing Counsel for the State respondents.
(2.) By means of present writ petition, the petitioner has prayed for direction in the nature of mandamus commanding the respondents to pay the amount of pension and post retiral benefits to him counting his services w.e.f. 3.1.1989 to 31.12.2008.
(3.) Brief facts giving rise to the present case are that the petitioner applied and was selected on the post of Cooperative Supervisor through proper selection by the Cooperative Commissioner, Lucknow. He was initially appointed as Cooperative Supervisor in District Almora on 6.4.1977 and thereafter, he was posted in various districts and discharged his duty continuously till 3.1.1989. On 3.1.1989 he was promoted on the post of Assistant Development Officer (Cooperative) at Block Bisalpur, District Pilibhit on adhoc basis. His promotion was made against a clear and substantive post, which was vacant at that time and he continuously worked on the post of A.D.O. (Cooperative) w.e.f. 3.1.1989.;