GURDEEP KOUR Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner having served with the respondents for thirty years claimed pension. This has been declined. The petitioner challenges this. The petitioner submits that she came to be appointed as a Lady Health Visitor on 21 -12 -1962. Her initial posting was at Primary Health Centre at Hiranagar. Order annexure -A makes mention of the petitioner at serial No. 8. This entry is reproduced below: -

(2.) A further order was passed. It takes notice of the fact that twenty two government servants being declared as quasi, permanent from the date of completion of three years service. In so far as it pertains to the petitioner is reproduced below: -

(3.) THE petitioner has continued in service and on attaining the age of superannuation, she has -been relieved of her duties. She has not been paid pension. Reasons