ISMAIL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) 7 (Seven) numbers of petitioners have joined together in this petition which has been filed primarily with a claim for pensionary and other post retirement benefits as per the Assam Services (Pension) Rules 1969 (hereinafter called the Rules).

(2.) The facts as projected in the petition are that the petitioners were appointed as Grade-III and Grade-IV employees in the Assam Minorities Development Board which was constituted in the year 1985. Certain posts for the said Board were sanctioned vide order dtd. 28/2/1987 and 29/12/1987 and it is contended that the posts are sanctioned post. Vide an order dtd. 25/1/2012, the Department had permanently retained the said post. Subsequently, the GPF accounts of the petitioners were opened on 6/12/2012.

(3.) I have heard Shri S. Borthakur, learned counsel for the petitioners. I have also heard Ms. M.D. Bora, learned Standing Counsel, Welfare of Minorities Development Department and Shri S.K. Medhi, learned Standing Counsel, AG, Assam. Shri C.S. Hazarika, learned State Counsel is present for the other State respondents.