Sheo Kumar Singh, J. - (1.) By means of the present writ petition filed under Article 226 of the Constitution of India the petitioner has assailed the order passed by the Department of Ayush, U.P. Government, issued vide order dated 11.08.2015 disposing the representation of the petitioner in pursuance of the order dated 07.01.2015 passed by this Court in Writ Petition No.1474 (SB) of 2013 (Dr. Bhawani Prasad Verma v. State of U.P. and others). While disposing the aforesaid writ petition this Court had directed the respondents to take a decision on the representation of the petitioner forwarded by the Additional Director vide letter dated 31.05.2012 with regard to grievance relating to payment of pension and gratuity and the amount recovered from the petitioner. Considering the representation of the petitioner, the Principal Secretary, Ayush, Government of U.P. vide order dated 11.08.2015 had directed that the calculation of pension and retiral dues will be calculated in the light of the regulations contained in Article 361 of the Rules and Government Orders issued from time to time.
(2.) While disposing the representation of the petitioner in the impugned order the period of ad-hoc services was not calculated for the pensionary purposes and aggrieved by the order the petitioner has filed the present writ petition.
(3.) Admittedly the petitioner was appointed on ad-hoc basis on 02.02.1976 in the medical services and his services were regularized on 02.02.1982. He retired from service on 30.06.2006.;