DILIP KUMAR MAZUMDAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. R. Saikia, learned counsel for the petitioner. Also heard Mr. S. Tapin, learned Senior Government Advocate for the State respondents.

(2.) The petitioner, by instituting the present proceeding has prayed for a direction upon the respondent authorities to release to him, his pension and pensionary benefits for the services as rendered by him in the capacity of Store-keeper. The petitioner was initially engaged as LDC against the leave vacancy of one Suprava Deori on temporary basis under the respondent authorities. Such services of the petitioner was extended from time to time. The petitioner in the meanwhile had also appeared in the recruitment process for the post of LDC, although the petitioner contends that he had cleared the various stages of the selection process, but, he was not appointed on regular basis in pursuance to the said process of recruitment. The petitioner, being aggrieved with regard to the inaction on the part of the respondent authorities in not regularizing his services, he had approached this Court by way of instituting a writ petition being WP(C) No. 151(AP)2007.

(3.) This Court vide judgment and order dtd. 16/8/2007, proceeded to dispose of the said writ petition directing the respondent authorities to regularize the services of the petitioner, forthwith, as an LDA. In terms of the said directions passed by this Court, the respondent authorities vide order dtd. 19/2/2008 proceeded to appoint the petitioner against the post of Store-keeper. The petitioner continued in his service on regular basis in terms of the said order of appointment dtd. 19/2/2008. The petitioner on appointment on regular basis came to be covered under the National Pension Scheme (NPS) and a unique 16-digit Permanent Pension Account Number (PPAN) was also allotted to the petitioner. The petitioner, thereafter, on reaching the age of superannuation retired from his services w.e.f. 30/1/2017.