SUNANDA TAMBE Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on the question of admission. It is the grievance of the petitioner that the services rendered by her 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 W.P. No. 4919/2003 (Ram Jatan Singh vs. 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 conceded at bar that matter is similar as decided in W.P. No.4919/2003 (Ram Jatan Singh vs. State of M.P. and others) and other connected matters on 27.11.2003 by this Court. This Court has passed the following order :