VERANDER KUMAR NANGIA Vs. STATE OF RAJASTHAN THR. THE SECRETARY, AGRICULTURE DEPARTMENT, SECRETARIAT, JAIPUR

JUDGEMENT

(1.) The petitioner has filed the present writ petition for seeking a direction against the respondents to pay the amount of Contributory Provident Fund for the period from 02.06.1967 to 31.03.1977 along with interest @ of 24% per annum. The petitioner also prayed for re-fixing his pension amount after grant of said amount of CPF.

(2.) The brief facts in nutshell are that the petitioner was initially appointed on the post of Electrician in Jaipur Milk Supply Scheme, Jaipur on 006.1967. The petitioner was confirmed as Plant Mechanic vide order dated 24.09.1973.

(3.) The Government of Rajasthan vide its letter dated 22.11.1976 invited option for transfer and permanent absorption of persons, who were working in different Milk Schemes, including Jaipur Milk Supply Scheme, Jaipur. The petitioner submitted his option to join the Rajasthan Cooperative Dairy Federation Ltd. The State Government issued an order dated 30.01977 transferring the services of the petitioner along with other employees to the Rajasthan Cooperative Dairy Federation Ltd. The petitioner was later on confirmed on the post of Foreman on 22.11.1978. He was transferred to Jaipur Zila Dugdh Utpadak Sahakari Sangh Ltd. w.e.f. 27.07.1993 and the petitioner was fixed in the pay scale of Rs. 2000-3200 w.e.f. 17.07.199