MANU GHOSH Vs. STATE DELHI ADMN

JUDGEMENT

(1.) Rule D.B.

(2.) We have heard learned counsel for the parties in detail and have also carefully examined the record. We proceed to decide this petition finally.

(3.) Petitioner, Manu Ghosh, was appointed as Head Mistress of Chhola Nagpur Girls High School, Ranchi, Bihar on 17.7.67. Thereafter she joined as Principal in Vidhya Bhawan Senior Secondary School, Delhi on 16.7.76. She retired as Principal of the said School after attaining the age of superannuation on 30.9.1988. Her pension papers were prepared and she has been awarded pensionary benefits by calculating the service rendered by her between the period 16.7.76 to 30.9.88. Her service period running between 17.7.67 and 15.7.76 was not taken into consideration for deciding the length of service rendered by her. She had approached the authorities in the Pension Department and had requested to also count the period running between 17.7.67 to 15.7.76 and refix the pensionary benefits. Her claim has been rejected and, hence, she has come before this Court in this writ petition.