REGENT COMPUTRONICS PVT. LTD.

ROOP LAL Appellant

V/S

STATE OF HIMACHAL PRADESH. Respondents

Referred Judgements :-

RAM PRAVESH SINGH AND OTHERS VERSUS STATE OF BIHAR AND OTHERS [REFERRED TO]
INDIAN BANK VS. ABS MARINE PRODUCTS PVT LTD [REFERRED TO]
KESAR CHAND VS. STATE OF PUNJAB [REFERRED TO]
MANGAT RAM VS. HARYANA VIDUT PRASARAN NIGAM LTD [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]
STATE OF BIHAR VS. BHAGWAN SINGH [REFERRED TO]
BABU RAM VS. STATE OF HARYANA [REFERRED TO]
RAM DIA AND OTHERS VS. UTTAR HARYANA BIJLI VITRAN NIGAM LTD. AND ANOTHER [REFERRED TO]
PREM SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
V. SUKUMARAN VS. STATE OF KERALA [REFERRED TO]
UNION OF INDIA VS. ONKAR NATH DHAR [REFERRED TO]

JUDGEMENT

(1.) Petitioner, a retired Class-III employee, who has been denied pension on account of not possessing the qualifying service of 10 years, seeks applicability of a judgment rendered on 8/3/2018 by the Hon'ble Apex Court in case of Class-IV employees in Civil Appeal No.6309 of 2017 (Sunder Singh Versus The State of Himachal Pradesh & Ors.), for counting his daily waged service for grant of pension.

(2.) Facts:-

(3.) Contentions:-

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ROOP LAL Vs. STATE OF HIMACHAL PRADESH.

Referred Judgements :-

JUDGEMENT

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