STATE OF H.P. Vs. BACHITTAR SINGH

JUDGEMENT

(1.) This reference stands received from the Division Bench of this Court in Letters Patent Appeal No. 4011 of 2013, titled as State of H.P. and another Vs. Sh. Bachittar Singh vide order dtd. 22/10/2019, which reads as under:-

(2.) One of the (Coram: Hon'ble Mr. Justice and Hon'ble Chaudary, Judge) in Division Bench of this Court Justice Kurian Joseph, Chief Mr. Justice Dharam Chand State of Himachal Pradesh through Principal Secretary (Health) Vs. Joginder Singh, 2012 (3) Him L.R. (DB) 1288 has held as under:-

(3.) Notably, in the aforesaid case, the petitioner even though had put in service of nine years, nine months and five days, yet the Court had specifically held that a person having service of nine years and six months, the qualifying service shall be taken as ten years and thus he shall be held entitled to minimum pension.(see underlined portion above).