HALIMA Vs. STATE OF RAJ

JUDGEMENT

(1.) By way of this petition the petitioners have prayed that the respondents be directed to give benefit of pension to them with interest and any other relief or direction which this Court may think just and proper, looking to the facts and circumstances of the case, same may also be given in their favour.

(2.) Brief facts of the case are that the petitioners were initially appointed in Rajasthan Agriculture Engineering Board (hereinafter to be referred in short 'the Board'), a department of Agriculture, which was renamed as Rajasthan State Agro Industries Corporation Limited (Hereinafter to be referred in short 'the Corporation'.

(3.) Learned counsel for the petitioners submit that they were initially appointed on work charged basis in the Agriculture Department on 05.01.65, 18.07.64,31.08.65, 22.10.63 and 06.07.64 respectively and from there they were shifted one to another department and after having converted the Rajasthan Agriculture Engineering Board to Rajasthan Agro Industries Corporation, the services of the petitioners remained same. The services of the petitioners were neither terminated nor they were appointed as fresh candidate in the Corporation and even their services were not interrupted even for a single day and due to this action the Board was converted into the Corporation. The petitioners were continued in services since their appointment.