Sangeeta Chandra, J. - (1.) These two writ petitions have been heard together by this Court as they have been filed on similar facts and involve a similar question of law raised therein.
(2.) The brief facts relevant for decision of the controversy are that petitioner in Writ Petition No. 59979 of 2014 Tuhi Ram was appointed on 1.7.1974 as an Assistant Teacher in a private recognised, but unaided Junior High School i.e. Vasudev Vidhya Mandir Junior High School, Mathura (now Hathras).
(3.) Tuhi Ram's services were regularised on 1.7.1978 and were approved by the District Basic Shiksha Adhikari, Mathura on 20.3.1991. He retired from service on 30.6.2009 and at the time of his retirement his average pay of the last ten months was Rs. 19,200/-. His pension papers were prepared by the BSA treating him to have completed 35 years of service and pension was started to be paid to him of Rs. 19,600/- per month w.e.f. 1.7.2009, this pension continued to be paid upto December 2012, but thereafter it was stopped by the Authorities.;