DHARAM SINGH MANN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner retired as Inspector Co operative Societies on October 31, 1982. At that time, he had completed a service of 32 years, 4 Months and-5 days which qualified for pension. His pension was accordingly fixed. With effect from April, 26, 1985, Rule 4. 112- A of the Punjab Civil Services Rules, Vol-11 was amended. It was inter alia provided the at in respect of Class III and Class IV, employees, who are required to undergo departmental training of jobs before they are put, op regular employment, training period upto one year maybe treated as qualifying service, for pension, if the training is followed immediately by regular appointment. "

(2.) RELYING on this Rule, the petitioner, claims that with effect from April 26, 1985, his pension has to be re-determined as he had undergone 15 months training prior to his appointment as Inspector.

(3.) IN the written statement filed on behalf of the respondents, the claim has been controverted on the ground that the rule was amended after the petitioner's retirement on April 26, 1985 and as such, the petitioner is not entitled to the benefit claimed by him.