HALIRAM RAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. U. Mahmud, learned counsel for the petitioner. Also heard Mr. A. Chetry, learned Standing counsel appearing for the respondent Nos. 1 and 4 and Mr. G. Baishya, learned Standing counsel appearing for the respondent No. 5, Mr. N. Goswami, learned Standing counsel for the PWD.

(2.) By this petition, under Article 226 of the Constitution of India, the petitioner has prayed for a direction to be given to the respondent authorities for payment of pensionary and other retirement benefits for the services rendered by the petitioner.

(3.) The case of the petitioner is that he was appointed as Muster Roll labourer at the Raphalbil Beat under West Section on 05.12.1985 by the Sub-Divisional Officer, PWD, Kokrajhar Road Division, Kokrajhar. Thereafter, his service was regularized to Gr-IV post vide order No. 71 dated Kokrajahr, the 20.10.2005 w.e.f 01.10.2005 issued by the office of the Executive Engineer PWD, Kokrajhar Rural (Roads) Division. The petitioner retired from service on 31.01.2008 on attaining the age of superannuation. After the retirement, the petitioner applied for pension and other retirement benefits and for that purpose he submitted all necessary documents through the Executive Engineer, PWD, Kokrajhar to the Accountant General (A and E), Assam. However, even after repeated submission of pension papers as sought for by the authorities the pension and other retirement benefits has not been paid till date. Hence the writ petition.