MOHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is a former employee of respondent No. 2. He retired from service on 31.10.1992. The subject, as to whether Municipal Committee employees are entitled to get pension, was under process, on completion, thereafter, the Rules known as Punjab Municipal Employees Pension and General Provident Fund Rules, 1994 (in short, the Rules), were notified on 16.3.1994.

(2.) By filing this writ petition, the petitioner has laid challenge to the order dated 18.10.2000 (P/3), vide which, benefit of pension, was declined to him.

(3.) Upon notice, reply has been filed, wherein it has been stated that as the petitioner has failed to exercise his option, within the stipulated period, as was necessary under Rule 3 of the Rules, as such, he is not entitled to get benefit of pension, as claimed by him.