OM PARKASH BAKSHI Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) A poor petitioner who has expired during the pendency of this writ petition, which is pending disposal since 1997, had invoked extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India, challenging the order dated 23.12.1996 (Annexure P/6) passed by the respondent, whereby pensionary benefits to the petitioner were denied.

(2.) The brief facts of the present case are that the petitioner joined the services of the respondent on 1.03.1968 initially as typewriter mechanic, because of certain reasons, petitioner submitted his resignation on 02.05.1980; that resignation was accepted and petitioner was relieved on 02.06.1980; and before getting relieved pursuant to the resignation on 02.06.1980, petitioner had worked continuously for a period of 12 years and 3 months.

(3.) The impugned order dated 23.12.1996 reads as under :-