NIRUL DAS BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Bhuyan, learned counsel for the petitioner. Also heard Mr. Mr. C. Baruah, learned Standing Counsel, Accountant General for the respondent No.4.

(2.) The grievance of the petitioner is that the petitioner has not been paid pensionary benefits as the authorities had deducted 6 (six) years of initial service while calculating the qualifying period of service for grant of pensionary benefit.

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner was earlier serving as a Muster Roll Worker in the office of the District Agriculture Office, Nalbari who was initially appointed on 25.08.1992 and his service was regularized subsequently w.e.f. 25.8.1992. Thereafter, the petitioner retired from service on attaining the age of superannuation on 30.11.2017 and as such the petitioner had rendered service for 25 years 3 months and 5 days. However, the authorities by deducting 6(six) years of initial service has denied grant of pension on the ground that he has not completed 20 years of qualifying service.