NARATA SINGH Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of mandamus directing the respondents to re-determine his pension after taking into consideration the service rendered by him on work- charged basis. A few facts may be noticed.

(2.) The petitioner joined the service with the Bhakra Dam Project in work-charged capacity on September 25, 1953. He resigned on January 27, 1962 and joined the Beas Dam Project on February 1, 1962. On April 15, 1978, the petitioner was retrenched from the service of the Beas Dam Project. He was paid retrenchment compensation amounting to Rs.11,803.20 besides an amount of Rs.8,550/- which was paid to him as gratuity. After a lapse of more than four years, the petitioner joined the service of the respondent-Board as Special Foreman on work- charged basis on August 6, 1982. On July 31, 1990, the petitioner retired on attaining the age of superannuation. These are the admitted facts.

(3.) The short question that arises for consideration is - Is the petitioner entitled to include the service rendered by him from September 25, 1953 to April 15, 1978 with the service rendered by him with the Electricity Board from August 6, 1982 to July 31, 1990 for the purpose of computation of his pension