VICHITRA SINGH HODA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS intra court appeal is directed against the order dated 30.11.2004, passed by learned Single Judge of this Court in W.P. No.3669/2003.

(2.) BRIEF facts necessary for disposal of this writ appeal are that Vichitra Singh who had died during pendency of this appeal and whose legal representatives have been brought on record had filed an Original Application before the Madhya Pradesh Administrative Tribunal (in short, the Tribunal). On abolition of the Tribunal the said O.A. was transferred to this Court and was registered as W.P. No.3669/2003.

(3.) THE respondent State opposed the prayer made by the appellant for counting his services for pension from the date of his initial appointment as a Group Secretary and submitted that his services have rightly been counted w.e.f. 1.02.1982 from the date of his absorption in the Government Service. It was also the case of the respondent State that there was no pension scheme applicable in the Panchayat where the appellant was serving before absorbing his services in the State Government and therefore also, he cannot claim counting of his previous services for the said purpose.