MEHARDIN Vs. STATE AND ORS.

JUDGEMENT

(1.) BY this petition for writ, the petitioner has claimed for pension and other retiral benefits being a retired government servant. It is contended in petition for writ that the petitioner on achieving the age of 60 years retired from the services of the Department of Forest on 03.04.2001. The respondent vide a Pension Payment Order No. 636831 allowed provisional pension to the petitioner, however, no regular pension was given to him.

(2.) THE contention of counsel for the petitioner is that the petitioner has completed qualifying service as prescribed under the relevant Rules and, therefore, is entitled for getting regular pension.

(3.) IN view of restoration of the order dt. 14.07.1999, no reason now remains available with the respondents to deny pension to the petitioner.