RANJAN NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both these writ petitions are taken together as it relates to the claims for pensionary benefits by the respective writ petitioners.

(2.) In W.P.(C) No. 1517/2023, the writ petitioner was appointed as a Tax Collector on temporary basis at Narshingpur Anchalik Panchayat under Cachar Zilla Parisad for a period of 90 days in the appropriate scale of pay. His services were thereafter extended from time to time without any break. Subsequently, by orders of the Government, petitioner was regularized on 1/6/2023. During his service period as an ad-hoc employee, the petitioner was receiving the benefit of revised pay-scale. The petitioner had rendered his services during the ad-hoc period against a valid sanctioned post. The petitioner rendered his continuous services as ad-hoc employee from 15/5/1996 to 31/5/2013 which is little more than 17 years. Pursuant to his regularization, he rendered his services as a regular employee in the same sanctioned post from 1/6/2013 to 31/5/2021 that is for 7 years 9 months. Petitioner thereafter superannuated from service on 31/3/2021. Although the pension papers have been duly submitted by the petitioner and forwarded to the competent authorities, his pension has not been released till date. No provisional pension has also been released till date. Upon queries made by the petitioner, he was informed that he is not entitled to pension as he did not complete the minimum years of service required to qualify for pension which is 10 years as a regular employee. The writ petition is filed by the petitioner seeking a direction from this Court to release his pensionary benefits by taking into account the period of services rendered as ad-hoc employee as the same was against the vacant post.

(3.) In W.P.(C) No. 1903/2023, this writ petition is filed by the petitioners, who are similarly situated and were appointed as Tax Collectors under the P&RD Department in the year 1996. They were initially appointed on ad-hoc basis and were extended. Subsequently, by Notification dtd. 1/6/2013, the engagements of the petitioners were regularized without consequential service benefits including regular salary and payment. The petitioners upon attaining their age of superannuation, retired from their respective services on 31/10/2021 and 31/3/2018 respectively. Although the petitioners have submitted their pension papers and which were duly forwarded to the competent authorities, their pension has not been released as they were informed that pursuant to regularizations, their services rendered in regular capacity fell short of the mandatory requirement as per the Assam Services (Pension) Rules, 1969 for being eligible for grant of pension. Although joint representations were submitted as far back as 26/8/2021 before the Secretary, Panchayat and Rural Development, the same has not yet been disposed of. Being aggrieved the present writ petition has been filed praying for an appropriate direction to the respondents to grant them their pensions as per their entitlement.