M C D Vs. O P BHATIA

JUDGEMENT

(1.) NONE had appeared for the respondents yesterday. Even today, none has appeared for the respondents. Consequently, I have no other option but to proceed ahead with the final hearing of the matter.

(2.) THE issue that arises for consideration in the present proceedings is whether services rendered by the respondent-workman as a daily wager prior to his regularisation should be taken into account while computing his pension or not?

(3.) BRIEFLY stated the facts of the present case are that on 10th May, 1960 respondent-workman was appointed with petitioner-MCD as a Work Assistant on daily wages basis. On 1st April, 1970, service of respondent-workman was regularised. On 30th June, 1983 respondent- workman on attaining the age of superannuation retired from petitioner-MCD.