SATNAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Pension is succor for post retirement period. It is not a bounty payable at will, but is a social welfare measure, as also a post retirement entitlement to maintain the dignity of an employee. This is what the Courts in India including the Hon'ble Supreme Court have repeatedly held.

(2.) The instant case is a glaring example where the respondents have flagrantly and in most brazen manner denied the petitioner part of his retiral benefits, constraining him to file the instant petition for the grant of following substantive reliefs:

(3.) The petitioner was appointed as Forest Guard on 27.02.1981 and thereafter in the year 2005, promoted to the post of Deputy Ranger and then in the year 2015, the petitioner was promoted as Range Officer and consequent upon his promotion was ordered to be transferred and posted as Range Forest Officer, Naina Devi Ji, Forest Division Bilaspur in the year 2016 i.e. on 17.03.2016 and ultimately retired on superannuation from the said Range Zone on 31.10.2017.