UNION OF INDIA Vs. RAMESHWAR SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) As per Office Memorandum dated September 10, 1993, pertaining to the subject of grant of temporary status and regularization of casual workers, the scheme notified envisages, vide clause 5(v), that upon regularization 50% of the service rendered under temporary status would be counted for purposes of retirement benefits.

(3.) Respondent Rameshwar Singh, was a casual worker who acquired temporary status as on September 01, 1993. Needless to state under the Office Memorandum dated September 10, 1993, he would be entitled to have pensionable service determined as per para 5(v) of the said Office Memorandum upon he being regularized; which he was on June 15, 2007.