STATE OF H P Vs. KUMBIA RAM

JUDGEMENT

(1.) This petition is directed against the order of the Tribunal whereby the respondents have been directed to take into account 50% of the daily waged service rendered by the applicant while calculating his qualifying service for entitlement for pension. This case is squarely covered by the judgement delivered in State of H.P and others vs. Sarab Dayal, Latest HLJ 2007(HP) 1292 wherein this Court held as follows:-

(2.) The Tribunal has only followed the judgement of this Court and therefore, there is no merit in the petition.

(3.) The State is directed to ensure that pension is paid to the petitioner as directed by the learned Tribunal.