SUSHEEL KUMAR DWIVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed for quashing the pension calculation sheet issued by respondent No. 4 and to seek direction against the respondents for grant of pension and arrears there of alongwith interest. It is the case of the petitioner he was initially engaged as daily wager from contingency fund with effect from 3/2/1984 after about 13 years of continuous service he was registered per order dtd. 31/7/1997 in the regular scale of pay of Rs.825.001220 which is revised from time to time. On attaining the age of superannuation was retired with effect from 31/8/2021 after completion of more than six years of the regular service.

(2.) On submitting the representations claim with respect to him was rejected because he has not completed the minimum ten years of service required for the purpose of grant of pension.

(3.) Learned counsel for the petitioner submits that under the M.P. Work Charged and Contingency paid Employees Pension Rules, 1979 the period of service rendered by him during 1978 till regulations 18/1/95 is required to be counted for the purpose of pension.