SAGARMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) On closure of Bhanwarlal Duggar Ayurved Vishva Bharti, Sardarshahar (Churu), the services of the petitioner were absorbed as Vaidya in the State Government. The petitioner served the said institution from 24.9.1960 to 12.7.1971 and joined Ayurved Department on 26.6.1972. Thereafter, the petitioner was retired from service on attaining the age of superannuation on 30.11.1992.

(2.) Vide order dated 23.12.1993, the period from 13.7.1971 to 26.6.1972 was regularised under Rule 212 of the Rajasthan Service Rules (RSR) and further the period from 1.4.1961 till 12.7.1971 was also treated as qualifying service for the purpose of pension on the condition that the petitioner had deposited the amount of Contributory Provident Fund (CPF) in the State Treasury. The above order was passed by the respondent after the petitioner having deposited a sum of Rs. 2606/- on 25.9.1992 and a sum of Rs. 3105.00, including interest of Rs. 1635.00, on 5.10.1993. Similar orders were passed in respect of three other similarly situated persons vide order dated 17.8.1993.

(3.) After receiving the pension papers from the Administrative Department, the Pension Department sent the matter back to the Government for approval of the Finance Department so far as initial period of service in the private institution from 1.4.1960 till 12.7.1971 was concerned.