STATE OF M.P. Vs. SUJATA

JUDGEMENT

(1.) Ms. Mini Ravindran, Deputy Government Advocate for the appellant/State.

(2.) Brief facts of the case are that respondent/writ petitioner was an employee of the Employees' State Insurance Services Madhya Pradesh, Department of Labour, Government of Madhya Pradesh, working on the post of Assistant Surgeon/Insurance Medical Officer. She joined her duties in ESI Services in June, 1981 and continued to serve till January, 1998. She submitted an application on 16-10-1997, seeking voluntary retirement, as per her eligibility. The appellant/State accepted her resignation with effect from 14-1-1998 through order dated 20-1-1998.

(3.) Thereafter, she applied for grant of pension on the ground that she served on the post of Intern/Resident House Job and Demonstrator in the MGM Medical College, Indore and the period of her service should be counted for grant of pension.