RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this writ petition is for issuing a direction to the respondents to grant the benefit of work charge period of 11 years on the post of Mali -cum -Chowkidar, which he has rendered with the Department prior to his date of regularization on the post of Electrician. He is stated to have retired on 28.02.2007 from the post of Electric Charge Man, a Class III post but while calculating the pension and pensionary benefits, the service, which the petitioner has rendered on work charge basis, has not been taken into consideration. The claim of the petitioner is stated to be covered in his favour by the Full Bench judgment of this Court in Kesar Chand Vs. State of Punjab and others, : AIR 1988 Punjab 285.

(2.) COUNSEL contends that the petitioner has submitted a representation dated 15.05.2014 (Annexure P -2) to respondent Nos. 2 to 4, which has till date not been responded to.

(3.) IN view of the statement made by the counsel for the petitioner and without going into the merit of the case or commenting thereon, the present writ petition is disposed of with directions to the Superintending Engineer, PWD Public Health, Ambala, District Ambala -respondent No. 3 to consider and decide the representation dated 15.05.2014 (Annexure P -2) within a period of four months from the date of receipt of certified copy of this order.