SWAROOP SINGH Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) By this writ petition under Art. 226 of the Constitution, the petitioner has claimed pension.

(2.) As per facts averred in the writ petition the petitioner served in the office of Assistant Engineer, Irrigation Sub-Division II Bari District Dholpur. The petitioner was initially appointed on April 1, 1962 on the post of Chowkidar, subsequently he was promoted on the post of Mate. On attaining the age of superannuation he retired from the service on Aug. 11, 1987. Although the petitioner opted for pension but due to mistake of the Director, Department of State Insurance & Provident Fund Rajasthan Jaipur only the amount of CPF was paid to the petitioner instead of paying the pension.

(3.) The respondents filed reply to the writ petition and submitted that the pension case of petitioner was prepared and sent to Director, Department of Pension who did not find T.E. and the option for pension was not approved, therefore, only the amount of CPF was paid to the petitioner on July 22, 1991. The respondents have also raised the plea about the delay in filing the writ petition.