- (1.) Heard learned counsel for the petitioner and Sri I.P.Singh, learned counsel representing the respondents-U.P. Jal Nigam.
(2.) The petitioner, who was compulsorily retired from the post of Assistant Engineer (Civil) vide order dated 02.09.2005 from the services of U.P. Jal Nigam, has filed this petition with the prayer to issue a direction to the appropriate authorities of the Jal Nigam to make fixation of his pension for the period commencing on 02.09.2005 till 27.06.2014.
(3.) So far as the facts of this case are concerned, there is no dispute between the parties.;