SUKHI RAM Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) After hearing the learned counsel for the parties, I find that this writ petition is squarely covered by the Full Bench judgment of this Court in Kesar Chand v. State of Punjab etc., 1988 5 SLR 27. The petitioner who was recruited on 8th December, 1971, and had put in more than sixteen years' service on 15th April, 1988, on which date he retired from the service of the Haryana State Electricity Board, was entitled to have the work-charged service rendered by him as regularised and counted for the purpose of grant of pension and other retiring benefits.

(2.) Consequently, I allow this writ petition and direct the Haryana State Electricity Board to regularise the services of the petitioner and to grant him pension and other retiring benefits within three months, by treating 15th April, 1988, as his date of retirement from service. If the arrears of pension and other retiring benefits are not disbursed to the petitioner within three months, the same shall become payable with 12 per cent per annum interest thereon upto the date of actual payment. The petitioner shall also be entitled to the costs of this writ petition which are quantified at Rs. 500/-.