LAWS(MPH)-2011-12-39

HARINARAYAN SHARMA Vs. STATE OF M P

Decided On December 09, 2011
HARINARAYAN SHARMA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard. This is a letter petition in which this Court vide order dated 8-4-2011 had appointed Shri V.K. Patwari, Advocate to assist the petitioner.

(2.) The case of the petitioner is that he was appointed as Gangman in the Public Works Department in March, 1957 and had retired on 31-12-1997 after serving the department for more than 40 years but he has not been granted the pensionery benefits whereas his juniors have been extended the said benefit. He has stated that he is a poor, handicapped, old and ailing retired employee with no support.

(3.) Learned Counsel for the respondents has submitted that the petitioner is not entitled to the pensionery benefit since he has not completed the minimum ten years of regular service in the Work Charge Establishment.