- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The petitioner, who is retired employee, has approached this Court by filing the present writ petition with the following main prayers:- "Issue a writ, order or direction declaring the provisions contained in Regulation-370 of U.P. Civil Service Regulation is ultra virus and in operative so far it relates for none counting of the period of work charge services for the purpose of grant of pension to the petitioner".
(3.) Issue a writ, order or direction in the nature of Mandamus thereby commanding/directing the opposite parties to sanction/grant pension and other service benefits to the petitioner, including the work charge service rendered by the petitioners as qualifying for said purpose in light of judgment and order dated 23.08.2017 passed by Hon'ble the Supreme Court in the case of Habeeb Khan vs. State of Uttara Khand (S.L.P. No.10806 of 2017).";