Rajesh Singh Chauhan, J. - (1.) Heard Sri L.K. Pathak, learned counsel for the petitioner, Dr. Udai Veer Singh, learned Additional Chief Standing Counsel for the State-respondents and Sri Ajay Kumar, learned counsel for the opposite party Nos.3, 4 & 5.
(2.) By means of this writ petition, the petitioner has assailed the order dated 05.01.2017, passed by the Secretary, Department of Education (Basic), Anubhag-5, Government of U.P., Civil Secretariat, Lucknow, whereby the claim of the petitioner for counting his requisite services for the purposes of pension, has been denied. This order has been passed in compliance of order dated 17.05.2016 passed by this Court, which has been quoted in the order dated 05.01.2017 itself.
(3.) The facts of the issue are that the petitioner was initially appointed on the substantive post of Peon on 02.07.1973 on the fixed pay of Rs.20/- and for taking additional work from him, he was paid additional Rs.33/-. The petitioner remained posed at Junior High School, Aihar, Block-Rudauli, District-Barabanki (now District-Faizabad) till 02.07.1980 and thereafter he was transferred to Poorva Madhyamik Vidyalay, Bhawanipur, Block-Mawai, District-Barabanki (now District-Faizabad) and started functioning over there. However, since 01.01.1996 he was being paid salary in the regular pay-scale and thereafter retired from service on 31.01.2005. As a matter of fact, the petitioner has rendered more than 32 years of his service as a Peon and he was paid regular salary with effect from 01.01.1996.;