BUDHI SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for the grant of following relief(s):

(2.) The applicant was initially appointed as Patwari in the Forest Department in the year 1969 and remained there upto 8/10/1994. Thereafter, the applicant joined the Revenue Department in the office of respondent No. 2 i.e. Collector-cum-Deputy Commissioner, Bilaspur. Later he was promoted as Kanungo on 8/12/2000 and retired after attaining the age of superannuation on 30/4/2002 after completion of 27 years, 6 months and 22 days of service.

(3.) Now the claim of the petitioner is that since he has completed more than 28 years of service in two departments, therefore, he is entitled to full pension after completion of 20 years of service, as per recommendations of 6th Pay Commission, which have been accepted and implemented by the state government.