HITKISHORE GOSWAMI Vs. STATE OF MP

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution, the petitioner has prayed for a command to the respondents to include his service period w.e.f. 2.7.1963 to 2.1.1966 as qualifying service with all benefits. It is further prayed that after counting the said period the petitioner's gratuity and retiral dues be revised. It is further contended that the State Government has issued various circulars in the meantime, which may be taken into account while revising the retiral dues of the petitioner after counting the aforesaid period.

(2.) THE bone of contention of the petitioner is that he has worked from July 1963 to 3.1.1966 as Lecturer in School Education Department. From 3.1.1966 he became Lecturer in Government College, Narsinggarh-Rajgarh where he worked till 31.5.2004. He retired on attaining the age of superannuation on 31.5.2004. He submits that the service period rendered by him as Lecturer in the School Education Department be counted for calculating and determining the pension.

(3.) THIS Court on 24.7.2012 directed the respondents to take a final decision on Annexure P-16. In turn, the respondents have passed the order dated 21.9.2012 and rejected the aforesaid claim of the petitioner. This order is called in question by amending the petition.