QADEER MOHD Vs. STATE OF M P

JUDGEMENT

(1.) Heard Shri Mukhtar Ahmad, learned counsel for the petitioner on the question of admission.

(2.) The petitioner has filed this petition praying for a direction to the respondent/authorities to count his service from 12-9-1950 to 31-10-1956 rendered under the erstwhile State of Rewa for the purposes of computing his pension.

(3.) The brief facts leading to the filing of the present petition by the petitioner are that the petitioner was initially appointed as a Patwari on 12-9-1950 in the erstwhile Rewa State. After coming into force of The State Reorganization Act, 1956, Rewa State was merged in the State of M.P. and all the assets and liabilities of the Rewa State were taken over by the State of M. P. with effect from 1-11-1956. The petitioner continued to render service and ultimately superannuated with effect from 31-12-1996.