RAMDEO GUPTA Vs. GOVT OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner seeks a direction to the respondent authorities to pass an appropriate order pursuant to the communication dated 30.9.2008 (Annexure P-1) to count the entire army service i.e. from 30.8.1972 to 31.5.1983, as continuation in present service for the purpose of pension, gratuity etc.

(2.) THE indisputable facts, in nutshell, as projected by the petitioner, for proper adjudication of the case, are that the petitioner entered into the army service on 30.8.1972 and continued in the said service till 31.5.1983. THEreafter, the petitioner joined in the District Sainik Welfare and presently working on the post of Assistant Grade-II at Durg. According to the petitioner, the petitioner is going to retire from his service on 31.5.2012. THE petitioner on knowing that the services rendered in the army will be counted with the present service, he moved a representation dated 7.11.2001 (Annexure P-2) before the respondent authorities and requested for counting his past services rendered in army with the present service. Again, the District Sainik Welfare Officer, Durg, by letter dated 4.11.2009 (Annexure P-3) sent a reminder to the higher authorities, but till date the same has not yielded any result. Thus, this petition.

(3.) LEARNED counsel, in support of his contention, placed reliance upon the decision of this Court rendered in Dr. (Major) Thakur Ajit Singh v. Madhya Pradesh Electricity Board & Others, and would submit that several employees appointed in government service after being relieved from military service have been granted continuity in service by the State Government.