VIVEK KUMAR BIRLA,J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the respondents.
(2.) Counter and rejoinder affidavits have been exchanged between the parties and with the consent of learned counsel for the parties present petition is being decided at this stage itself.
(3.) Present petition has been filed for quashing the order dated 7.8.2013 passed by the respondent no. 3 - Sub Divisional Magistrate, Pharenda, Maharajganj. Further prayer has been made seeking direction to the respondent to give pensionary benefits and other retrial benefits to the petitioner for which he is entitled.;