Abdul Moin, J. - (1.) Learned learned counsel for the petitioner and the learned Standing Counsel appearing for the respondents.
(2.) By means of the present petition, the petitioner has challenged the order dated 28.4.2015 by which the claim of the petitioner for grant of service benefits from the date of his absorption in Government has been rejected.
(3.) Learned counsel for the petitioner contends that the petitioner was an erstwhile employee of the U.P. Chalchitra Nigam wherein he had been appointed as Driver. Upon winding up of the U.P. Chilchitra Nigam, the petitioner's services came to an end. Vide certificate dated 7.4.1992, the petitioner was declared as retrenched employee of the U.P. Chalchitra Nigam. Thereafter in pursuance to the Government Orders dated 3.4.1989, 6.3.1990 and 21.6.1991 a request was made by the Managing Director of the Nigam for absorption of petitioner in Entertainment Tax Department on the basis of being a retrenched employee of the U.P. Chalchitra Nigam by means of the letter dated 10.2.1992, a copy of which has been filed as Annexure-3 to the writ petition. Through the order dated 4.4.1992, a copy of which is Annexure-4 to the writ petition, the petitioner was appointed on the post of Driver by the respondent No.2. Through the order dated 16.9.1992, the retrenchment certificate that had been issued to the petitioner, was cancelled by the respondent No.3 which resulted in the petitioner being terminated through the order dated 3.11.1992, a copy of which has been filed as Annexure-6 to the writ petition. Being aggrieved, the petitioner preferred Writ Petition (S/S) No.8328 of 1992 and this Court vide order dated 30.11.1992 stayed the operation of the termination order dated 3.11.1992 and allowed the petitioner to work on the post he was working prior to his termination and salary was also directed to be paid. A copy of the interim order dated 30.11.1992 has been filed as Annexure-8 to the writ petition. The petitioner had also preferred Writ Petition (S/B) No.6885 of 1992 challenging the order by which his retrenchment certificate had been cancelled. In the said petition also, this Court vide interim order dated 30.9.1992, a copy of which has been filed as Annexure RA-1 to the rejoinder affidavit, had directed that no adverse order to the petitioner shall be passed.;