JAGAT SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE writ petition has been filed with the following prayers:-

(2.) IT is the stand of the respondents that in view of Rules 10 and 11 of CCS (Temporary) Rules, 1965, the petitioner is not entitled to service gratuity. However, it is the contention of the petitioner that under Rule 49, Sub Rule (1) of CCS (Pension) Rules, the petitioner is entitled to service gratuity. This aspect the petitioner may bring to the notice of the first respondent, in which case the same will be considered by the first respondent and appropriate action in accordance with law in the matter will be taken within four months from the date of making the representation. In case the petitioner requests for an opportunity of hearing, the same shall also be granted.