MAN SINGH Vs. STATE OF RAJ. AND ORS.

JUDGEMENT

(1.) By way of this petition the petitioner has prayed that the respondents be directed to give benefit of pension to him 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 his favour. Brief facts of the case are that the petitioner 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').

(2.) Learned counsel for the petitioner submits that he was initially appointed on work charged basis in the Agriculture Department on 11.5.61 and from there he was shifted one to another department and after having converted the Rajasthan Agriculture Engineering Board to Rajasthan Agro Industries Corporation, the services of the petitioner remained same. The services of the petitioner neither terminated nor he was appointed as fresh candidate in the Corporation and even his services were not interrupted even for a single day and due to this action the Board was converted into the Corporation. The petitioner was continued in services since his appointment.

(3.) The respondent Corporation initiated a scheme namely 'Voluntarily Retirement Scheme' (Hereinafter to be referred in short 'the VRS') to its employees and under that scheme the petitioner sought benefit of VRS. He was given the benefit of VRS and he retired from the service vide order 1.9.90.