BABU RAM Vs. HPSEB LTD.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following substantive reliefs:

(2.) The facts as pleaded in the petition are that the petitioner was engaged as T-mate by the respondents in March, 1987. His services were brought on work charge/regular establishment w.e.f. 1/1/1998. Petitioner retired in November, 2012 and he is getting pension on the basis of 13 years of his service after 1/1/1998.

(3.) The petitioner claims that his services prior to 1/1/1998 are also liable to be counted as qualifying service for pension and other retiral benefits. As per petitioner, he was employed as temporary workman in the regular establishment of respondent No.1 prior to 1/1/1998 and as such, his entire service would qualify for the purpose of pension as per the CCS(Pension) Rules, 1972. The petitioner further claims that the respondents had prepared his service book and he was also subjected to medical examination before his appointment which means that petitioner was temporary workman.