Dilip Gupta, J. - (1.) THIS petition has been filed for quashing the order dated 14th December, 2006 passed by the Regional Manager, U.P. State Road Transport Corporation Varanasi (hereinafter referred to as the ''Corporation') by which the order for sanction of pension in favour of the petitioner was withdrawn. The records of the writ petition indicate that the petitioner was appointed on the post of Assistant Traffic Inspector in the U.P. Government Roadways on 27th November, 1962. On creation of the Corporation w.e.f. 1st June, 1972, the petitioner was sent on deputation to the Corporation and was promoted to the post of Traffic Inspector Grade-I w.e.f. 5th May, 1978. He continued on this post till he was absorbed in service in the Corporation w.e.f. 28th July, 1982. He was subsequently granted promotions and he retired on 30th June, 1999 from the post of Station Superintendent. The impugned order withdrawing the order granting sanction to payment of pension passed on the ground that the petitioner had not worked on the pensionable post till his absorption in the Corporation w.e.f. 28th July, 1982. Sri Samir Sharma, learned counsel appearing for the Corporation has very fairly stated that this Court in Ram Singh Singhraur Vs. State of U.P. and Ors. 2007 (5) ESC 246 has decided the identical controversy against the Corporation. In view of the aforesaid decision, the impugned order dated 14th December, 2006 cannot be sustained and is, accordingly, quashed. The respondents are directed to forthwith pay the arrears of pension to the petitioner within six weeks from today and shall also pay the monthly pension as and when it becomes due. The writ petition is allowed to the extent indicated above.;