HANUMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition is filed for seeking a direction to the respondents to grant retiral benefits, i.e. pension, gratuity, leave encashment and also the benefit of revision of pay scale w.e.f. 01.01.2006 instead of 01.04.2010 in the pay band of Rs.4440-7440 plus Grade pay alongwith arrears of salary on that account.

(2.) The petitioner was initially appointed in Panchayat Samiti, Thanesar, as Mali on daily wages on D.C. rates in May 1983 and after that, his services were regularised in the Panchayat Samiti, Thanesar, vide order dated 22.11.1995 in pursuance to the order of the High Court dated 09.11.1992. He retired on attaining the age of superannuation on 30.11.2010.

(3.) As per reply, the petitioner has been given the benefit of CPF which was released to him and the petitioner already accepted the said sum of Rs.1,06,050/-. It is further stated that the Panchayat Samiti is dependent upon its own sources for its funds and as such, the petitioner has no right to file the present petition and demand the pension, leave encashment, gratuity, which are not admissible to the employees of the Panchayat Samiti.