GIT GOVIND CHOUDHARY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner was appointed as a Seasonal Moharrir in the year, 1966 and worked in the said capacity until his regular appointment on permanent post of clerk in the year, 1977 in the office of the Deputy Collector, Revenue Division, Tarapur, Munger. He has retired on 31st Dec., 2001 from the office of the Executive Engineer, Water Ways Division, Biharsharif, Nalanda. After retirement, the retiral benefits were paid by the respondents to the petitioner on the basis of service rendered by the petitioner from the date of appointment on the post of clerk since June, 1977 until his retirement on 31st Dec., 2001.

(3.) The contention of the petitioner is that the service rendered by the petitioner prior to June, 1977 i.e., the period during which he worked as a Seasonal Moharrir has not been taken into account while calculating his retiral benefits.