BANI KANTA TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Hoque, learned counsel for the petitioner. Also heard Dr. B. Ahmed, learned counsel appearing on behalf of respondent Nos. 1, 2 and 3 and Mr. R.K. Talukdar, learned counsel for the respondent No.4 and Mr. R. Borpujari, learned counsel appearing for the respondent No.5 as well as Mr. A. Chetry appearing for the Pension Department.

(2.) The petitioner was appointed as a Muster Roll Khalasi on 07.11.1988 in the Office of the Executive Engineer, Pahumara Rupahi Division (Irrigation) Sarupeta and since then, he continued to serve in the said capacity. Subsequently, by the notification dated 22.7.2005 of the Irrigation Department, the service of the petitioner was regularized along with other similarly situated persons. After being regularized, the petitioner superannuated from service on 28.02.2011.

(3.) In this writ petition, the petitioner claims for a direction that in the aforesaid factual background, the respondent authorities be directed to pay the pension to the petitioner on and from 01.03.2011 along with interest of 18% per annum.