RAM EKBAL MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for considering the case of the petitioner as a special case for grant of pensionary benefits taking into account his long tenure as a daily wage worker from 02.04.1981 to 30.09.1996.

(2.) The learned counsel for the petitioner has submitted that the petitioner had worked as daily wage pump operator from 02.04.1981 to 30.09.1996, however, in the year 1996, he was removed from his services as a daily wager, whereafter he along with other similarly situated employees had filed a writ petition bearing CWJC No. 11717 of 1995 for regularization of their services, which was disposed of by a coordinate Bench of this Court vide order dated 21.11.1996 with certain observations, however, subsequently, the respondents had rejected the claim of the petitioner and others by an order dated 06.07.2005. Nonetheless, subsequently, the petitioner along with others was appointed in the Water Resources Department, Balmiki Nagar, by an office order dated 12.09.2009 issued by the Chief Engineer, Water Resources Department, Balmiki Nagar, whereupon the petitioner had joined his services on 15.09.2009 and ultimately, he superannuated from his services on 31.12.2017.

(3.) The learned counsel for the petitioner has further submitted that since the petitioner had not completed 10 years service, he has been denied pension, hence, it is prayed that a sympathetic view be taken for the purposes of grant of pensionary benefits in view of his long tenure as a daily wager from the year 1981 to the year 1996.