INDER SINGH Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Shri Inder Singh petitioner has filed the present writ petition under Articles 226/227 of the Constitution of India seeking directions of this Court for the quashment of order dated 20.10.1995 vide which his representation for grant of pensionary benefits has been rejected. The petitioner has further made a prayer that directions be given to the respondents to make the petitioner eligible for grant of pensionary benefits and to release the same as per the policy with effect from the date of his retirement.

(2.) The case set up by the petitioner is that on 15.12.1959 he joined service in erstwhile Punjab State Electricity Board before the bifurcation of the State of Punjab and his services were allocated to Haryana State Electricity Board on the reorganisation of the State. He was promoted as Head Mistri on 25.11.1981 and then Foreman Grade-III on 1.11.1993. He retired from the service on 31.12.1993 after attaining the age of 58 years.

(3.) In the month of March, 1982 he was provided an opportunity to switch over to the General Provident Fund Scheme from Employee's Provident Fund Scheme and he started contributing towards General Provident Fund Scheme from March, 1982. But in the month of November, 1984 he was stopped from contributing towards General Provident Fund Scheme which was started in the month of march, 1982. In the month of December, 1988 several other employees were allowed to switch over to General Provident Fund Scheme. The petitioner and some other employees made representation to the Board for switching over to General Provident Fund Scheme. In August, 1993, respondent No. 1 issued another circular vide which the Board adopted the State Govt. notification for counting the work charged service towards pensionary benefits. The petitioner submitted his option in view of the second policy of the Board. The option of the petitioner was accepted and he was asked to deposit the whole amount contributed by the Board. The petitioner deposited a sum of Rs. 74,436/-, but he has not been granted the benefit of the pensionary scheme, as a result of which he filed a representation and a writ petition in the High Court directing the Board to consider his representation which was rejected on 20.10.1995.