RATTI RAM Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Notice of motion. Mr. R.D. Sharma, DAG, Haryana who is present in Court has been asked to accept notice on behalf of State of Haryana and Mr. Mohnish Sharma, Advocate appearing for Mr. Narender Hooda, Advocate has been asked to accept notice on behalf of respondents-Nigam. Keeping in view the controversy involved and with the consent of learned counsel for the parties, this petition is disposed of at motion stage itself.

(2.) In view of commonality of issues both factual and legal, these petitions are being disposed of by this common order.

(3.) Petitioners were appointed on work charge basis. Their services were regularized. They retired from service on attaining the age of superannuation. The petitioners are claiming pensionary and other retiral benefits by taking into consideration the entire service rendered by them including the work charge period.