SITA DEVI Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Petitioner Sita Devi was appointed as a Craft Teacher on ad hoc basis in the year, 1962 in Panchayat Samiti, Zira. Her services were regularized on 23.12.1978. She was allowed to cross the efficiency bar and her basic pay was increased from Rs. 525/- to Rs. 548/-. Ultimately, she got retired from service on 31.10.2000 on attaining the age of superannuation.

(2.) The pension of the petitioner was fixed on the basis of qualifying service of 11 years and 5 months but her ad hoc service of 16 years was not considered at the time of fixing of her pension.

(3.) The petitioner got served a legal notice upon the respondent on 20.10.2004 but no action was taken thereupon. Thereafter, a reminder was also sent on 07.01.2005 but to no avail. The petitioner was compelled to file CWP No.12585 of 2005 before this Court, which was disposed of with a direction to the respondents to take the conscious decision on the demand notice served by the petitioner within a period of two months by passing a speaking order. Opportunity of hearing was given to the petitioner but the earlier service rendered by her was not counted.