RAJESH SINGH CHAUHAN,J - (1.)Heard Sri Amol Kumar, learned counsel for the petitioner and Sri Raghvendra Kumar Singh, learned Advocate General of U.P. assisted by Sri Manjive Shukla, learned Additional Chief Standing Counsel for the State-respondents.
(2.)By means of this writ petition, the petitioner has prayed for the following reliefs:-
"(I) to issue a writ, order or direction in the nature of certiorari quashing the impugned order dtd. 31/3/2021, having reference No.1054/A.N.C./PENSION/M.I-15731 passed by the Joint Director Pension, Kanpur Mandal, Kanpur, by means of which, the pension to the petitioners was stopped with immediate effect as well as the order dtd. 15/2/2021 having reference No.3625/2021/4217 issued by the Director, Employees State Insurance Scheme, Labour and Medical Services, Uttar Pradesh passed by the opposite part No.3, contained as Annexure Nos.1, 2 and 3.

(II) to issue a writ, order or direction in the nature of mandamus commanding the opposite parties to release the pension to the petitioner, without any delay or interruption."

(3.)The brief facts, as per learned counsel for the petitioner, are that pursuant to the advertisement in the Newspaper on 30/1/1986 for making appointment on adhoc vacancy of Medical Officers in the Employees State Insurance Scheme, Labour and Medical Services, Uttar Pradesh (here-in-after referred to as the "department in question"), the petitioner was appointment as Medical Officer on adhoc basis in the department in question on 17/3/1989.