KARAMVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner worked as Social Studies Master from 01.01.1987 to 28.02.1994 in Samaj Kalyan High School, Gohana (Sonepat) against a sanctioned post. Thereafter, the petitioner was appointed as Social Studies Master in Govt. School vide order/posting order dated 8/17.03.1994, where he joined on 19.03.1994. He retired from service on 31.07.2009 on attaining the age of superannuation.

(2.) The grouse of the petitioner is that for the purpose of pension and pensionary benefits, service rendered by him in the Govt. School from 19.03.1994 to 31.07.2009 i.e. 15 years, 4 months and 13 days has been taken into consideration, whereas his service rendered in the Govt. Aided Privately Managed School from 01.0.1987 to 28.02.1994 has not been computed. The prayer is that the said period should also be treated as qualifying service for the purpose of pension and pensionary benefits. The petitioner has also impugned the order dated 28.04.2014 (Annexure P-4) passed by the respondents vide which the said claim of the petitioner has been declined.

(3.) In the written statement, the respondents have taken the stand that the petitioner had not opted for the Contributory Provident Fund Scheme during his service at Samaj Kalyan High School, Gohana (Sonepat). It is stated that the claim of the petitioner is not covered under the statutory provisions of the Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001. It is also stated that the petitioner has resigned from service and under Rules 3.17 A of the Punjab Civil Services Rules, such resignation forfeited the past service.