PRABHULAL Vs. STATE OF M.P.

JUDGEMENT

(1.) By this writ petition, the petitioner has prayed for a direction to extend the benefit of pension.

(2.) The case of the petitioner is that he was appointed as Pump Operator vide order dated 12/01/1996 and had retired on 31/05/2005 after completing 9 years 1 month and 30 days of service. The petitioner's paper were forwarded for the purpose of pension but the same were returned by the Pension Officer on the ground that the petitioner was not entitled to the pensionary benefit.

(3.) The respondents have filed the reply taking the stand that the petitioner had not completed minimum qualifying service, therefore, he is not entitled to pension.