Vivek Kumar Birla, J. - (1.) Heard Sri Sanjeev Kumar Pandey, learned counsel for the petitioner, learned Standing Counsel appearing for the respondent nos. 1 and 3 and Sri Kashif Zaidi, learned counsel appearing for the respondent no. 2.
(2.) Present petition has been filed challenging the order dated 18.5.2013 passed by respondent no. 3 - Additional Director, Treasury and Pension, Allahabad Division, Allahabad.
(3.) By the order dated 17.2.1993 while allowing the appeal against the order of termination the State Government provided that the petitioner shall be reinstated in service on the minimum pay scale of the Lower Division Clerk - I and the period from the date on which he was terminated and the date of his joining back shall be treated as extraordinary leave and for which he shall not be entitled for any salary etc. It was further provided that the period of absence shall be counted for the propose of pension and one adverse entry for unauthorized absence was also awarded. Challenging the aforesaid order of termination the petitioner filed Writ Petition No. 15447 of 1993 (Lal Mani Bharti v. State of U.P. and others), which was dismissed vide judgment dated 17.4.2003 . Special Appeal No. 464 of 2003 filed by the petitioner was dismissed as not maintainable vide order dated 16.9.2009. Thereafter, the petitioner filed SLP Civil No. 8533-8534 of 2010, which too was dismissed vide order dated 12.4.2013 and consequently, the order dated 17.2.1993 stood upheld upto the Hon'ble Apex Court.;