LOKA RAM Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner prayed for the issue of a writ in the nature of mandamus directing the respondents to consider his claim for the grant of pension after taking into account the period of service rendered by him on work -charge basis. A few facts may be noticed.

(2.) THE petitioner joined the service of the Punjab State Electricity Board as T -Mate on work charge basis in the year 1957. On May 10, 1974, the petitioner was regularised as on Oil Cleaner (Shift Attendant). He retired from the service of the respondent -Board on August 31, 1983. He submitted representations for the grant of pension. The claim having been rejected by the authorities he has approached this Court through the present writ petition.

(3.) MR . S.K. Mittal, learned counsel for the petitioner relying on the judgment of a full Bench of this court in Kesar Chand v. State of Punjab : (1988) 94 P.L.R. 223 has contended that the period of service on work charge basis has to be taken into consideration. The claim of the petitioner has been controverted by the learned counsel for the respondents.