RONKI RAM Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court for quashing of the communication dated 19/24.12.1991 (Annexure P.3), whereby the claim of the petitioner for grant of pension was declined as he has not completed minimum qualifying service of 20 years.

(2.) The petitioner retired from the Government Service with effect from 30.9.1990 at his own request vide order Annexure P.1. The petitioner was 54 years of age at that time and has completed 14 years of regular service. The petitioner claims pension having completed 10 years of qualifying service in terms of the Haryana Government letter No. 11/1 PR(FD)/81 dated 19.3.81 (Annexure P.4).

(3.) Reliance of the petitioner is on Para 1 of the aforesaid circular, which reads as under: