S. SURJIT SINGH Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is seeking mandamus directing the respondents to release pension and other retiral benefits after taking into account the service rendered on work charge basis as the same has not been counted while calculating pension, earlier.

(2.) The brief facts of the case are that the petitioner joined as Work Inspector on 1.10.1956 as work charge employee. His services were regularised on 15.8.1972 and he retired from service after attaining the age of superannuation on 30.3.1983.

(3.) The learned counsel for the petitioner has contended that the matter is squarely covered by a Full Bench judgment of this Court in Kesar Chand v. State of Punjab, 1988 94 PunLR 223