Surya Prakash Kesarwani, J. - (1.) Heard Sri Indra Raj Singh, learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.
(2.) On 16.7.2018, this Court passed the following order: "1- Heard Sri Adarsh Singh, learned counsel for the petitioner and the learned standing counsel for the State-respondents. 2- This writ petition has been filed praying for the following relief: "I. Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 27.06.2018, passed by the respondent no.1-Deputy Director of Education (Secondary), 5th Region, Varanasi (Annexure No.8 to the writ petition). II. Issue a writ, order or direction in the nature of Mandamus commanding the respondent no.1- Deputy Director of Education (Secondary), 5th Region, Varanasi to sanction pension of the petitioner for the post of Assistant Teacher L.T. Grade and to pay the same w.e.f. 31.03.2018 along with interest within stipulated time as may be fixed by this Hon'ble Court. III. Issue any other writ, order or direction in the nature of writs, as this Hon'ble Court may deem fit and proper to meet ends of justice. IV. Award cost of this petition to the petitioner."
(3.) The petitioner was working as an Assistant Teacher in the respondent no. 4 institution since 8.7.1994. He retired from service on 31.3.2018 after serving for more than 23 years. However, the respondent no.1 denied the payment of pension to him by order dated 15.2.2018, which is reproduced below: ...[VARNACULAR TEXT OMITTED]...;