SAMIR CHATTERJEE Vs. WEST BENGAL POLLUTION CONTROL BOARD

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 14th December, 2018 passed by the Director, Pension, Provident Fund and Group Insurances whereby the prayer of the petitioner for getting retiral benefits for the services rendered by him from 1986 to 1996 has been rejected.

(2.) The petitioner was employed with the West Bengal Pollution Control Board hereinafter referred to as "the Board". He was initially appointed on 29th March, 1986 as Technician. The petitioner was a master roll employee at the time of initial appointment. The service of the petitioner was regularised and he was brought under the regular pay on and from 29th March, 1996.

(3.) The petitioner claims that he is entitled to receive his retiral benefits by taking into account the period of service which he rendered as a master roll employee, that is, the petitioner prays for treating his entire service period from 29th March, 1986 till his date of superannuation on 31st January, 2010 to be taken into consideration for the purpose of calculation of his retiral dues.