BHAGIRATH Vs. PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) The petitioner before this Court has filed this present writ petition claiming pension and pensionary dues.

(2.) The contention of the petitioner is that he was appointed on 25/5/1972 as a Gangman in the Public Works Department and has attained the age of superannuation on 30/4/2014 on completion of 62 years of age. It has been stated that he has put in 42 years of service in the Public Works Department as Gangman.

(3.) The petitioner's contention is that by virtue of the judgment delivered by the Division Bench of this Court in the case of Harinarayan Sharma vs. State of Madhya Pradesh in W.P.No.2726/2011, he is also entitled for grant of pension and other dues.