KASHI BAI KHARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The instant petition has been filed for the following reliefs:-

(3.) Undisputed facts of this case are that the husband of the petitioner late Vipin Bihari Khare, who was working as Headmaster in School Education Department, he had joined his service in the Janpad Panchayat School, Dhamtari on 15.07.1964 and worked till 14.08.1974. Thereafter the Janpad Panchayat School was absorbed in the State Government. Subsequently, Vipin Bihari Khare retired on 31.12.1989 and he died in the year 2013. The instant petition is by the widow and she has claimed for recalculation of the pensionary benefits on the ground that the services rendered by her late husband between 15.07.1964 to 14.08.1974 has not been taken into consideration and only the service rendered from 1974 for the purpose of pensionary benefits is being taken into consideration.