ARUN TANDON,J. - (1.) HEARD Sri Vashistha Tiwari, learned counsel for the petitioner, and Sri Mahesh Chandra Chaturvedi, learned Chief Standing Counsel for the State-respondents.
(2.) PETITIONER before this Court Is stated to have been appointed in M.B.K.J.S. Intermediate College, Basarehar, Etawah on 16th July, 1968. He is stated to have functioned there till 30th November, 1977. Again petitioner is stated to have been appointed as Principal in Bhartiya Pathshala Intermediate College, Farrukhabad, where he joined on 1st December, 1977 and he worked upto 11th November, 1986. On the basis of his working for the aforesaid period between 1968 to 1986 in aided and recognised intermediate colleges, petitioner with reference to the provisions of Pension Rules, 1964 has set up a claim for payment of pension from the State exchequer. In 1986 petitioner was appointed in Jawahar Navodaya Vidyalaya, Jhansi, where he was confirmed in the year 1991. He is stated to have retired from the said Navodaya Vidyalaya.
(3.) IT is stated that no pension is payable to the teachers who retire from Navodaya Vidyalaya and therefore, length of service rendered by petitioner in aided Intermediate Colleges cannot be added/computed for determination of pension. Independent of his working in Navodaya Vidyalaya, he prays that a mandamus be issued to the State-authorities to pay pension to the petitioner with reference to his working in intermediate colleges between 1968 to 1986 in terms of the rules applicable.;