RAMKUMAR VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the issue involved in both the writ petitions is similar, they are being heard and decided by this common order.

(2.) By filing instant writ petitions under Article 226/227 of the Constitution of India, the petitioners have prayed that the service rendered by them as daily wage employees before they were regularized in the department under the respondents, should also be counted as qualifying service in respect of entitlement of full pension, gratuity and other retiral dues on completion of service on their retirement. [For the sake of convenience, WPS No. 1358/2019 would be taken-up as lead case]

(3.) At the outset, learned counsel for the petitioners submits that after superannuation of the petitioner on 31/3/2018, amount of gratuity has been paid to him counting past service rendered by him as daily wage employee, i.e. from 16/5/1984 to 6/5/1995 and no grievance has been left with him with regard to payment of gratuity amount, rather his grievance is only to the extent that his past service rendered as daily wages employee be counted for the purpose of pension, as has been calculated for grant of gratuity.