STATE OF PUNJAB Vs. SURJAN SINGH

JUDGEMENT

(1.) Surjan Singh appellant filed the suit for declaration to the effect that the plaintiff in the suit was entitled to get pension and pensionary benefits w.e.f. 1.4.1981 by counting his total service from 1.1.1956 on 31.3.1981 as qualifying service.

(2.) The respondents herein and the defendants in the suit contested the suit and took various preliminary objections. It was stated in the written statement that the plaintiff was appointed as work charge/beldar and he joined service in 1956. It is admitted that his services were regularised w.e.f. 15.8.1972 and thus the department wanted to count period from 1972 and not from 1956.

(3.) The learned trial Court vide its judgment and decree dated 30.4.1994 decreed the suit of the plaintiff and dismissed all the pleas raised by the defendants in the written statement.