LUTFAR RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Pursuant to an order dated October 27, 2017 passed in W.P. No. 24423 (W) of 2017, the Additional Chief Secretary, Government of West Bengal, Panchayat & Rural Development Department considered the petitioner's claim for pension and declined the same by a reasoned order dated January 24, 2018.

(2.) It appears that the petitioner was absorbed in the permanent service in the State upon being directed to be considered for the same by an order dated April 6, 1999 passed in W.P. No. 5818 (W) of 1999.

(3.) The petitioner claims that he was the casual worker since the year 1985. Since the petitioner was ordered to be absorbed permanently only on 20th October, 2008, the petitioner had a full service period of 8 years 5 months 11 days, thereby falling short of the period of 10 years of qualifying service for pension.