SIYARAM PARASHAR Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission. It is the grievance of the petitioner that the services rendered by him in the local body has not been considered for grant of pension treating it to be a qualifying service.

(2.) It is stated by Mr. Aniruddha Pandey, learned counsel for the petitioner that the issue raised has already been decided by this Court in Writ Petition No.4919/2003 (Ram Jatan Singh v. State of M.P. and others), and other similar connected writ petitions decided on 27.11.2003 holding that the period spent in Janpad Sabha/Municipal Bodies has to be counted as pensionable service.

(3.) It is contended by learned Panel Lawyer appearing for the respondents on advance copy that such a belated claim of the petitioner should not be considered. However, keeping in view the law laid down by this Court as has been relied by learned counsel for the petitioner, it would be appropriate to direct the respondents to consider the grievance of the petitioner and to grant the relief, if permissible, with prospective/ retrospective effect as they deem fit, keeping in view the delay caused in making such claim. In case it is found that claim of the petitioner is similar to the case decided by this Court in Ram Jatan Singh , the same benefit be extended to the petitioner in the manner as observed herein above within a period of three months from the date of receipt of certified copy of this order.