KAILASH CHANDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition seeking direction to the respondents to start giving pension to him.

(2.) After notice, the respondents have filed their reply by submitting that the petitioner was regularized in service vide order dtd. 24/6/2013 and retired from service vide order dtd. 10/10/2016, therefore, he did not complete 3 years' service as a regular employee in regular pay-scale, hence he is not entitled for pension.

(3.) Learned counsel for the petitioner has placed reliance over the judgment passed by the Division Bench of this Court in the case of Rahisha Begum V/s. State of M.P. and others : 2010 (4) MPLJ 332. The said judgment was challenged by the State by way of SLP before the apex Court and the same has been dismissed on 23/3/2012, therefore, the issue decided in the case of Rahisha Begum has attained finality. He has also placed reliance over the judgment of coordinate Bench of this Court in the case of Sant Kumar Mishra V/s. State of M.P. (W.P. No.21362/2015 decided on 11/4/2017).