KHAYALI RAM Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) In this writ petition, the petitioner has raised a grievance that his services from 1954 to 1961 are not being considered for the purposes of counting the qualifying service for computing pension. In this relation he is placing reliance on a decision of this Court rendered in the case of Guman Singh Vs. State of Rajasthan & Ors. 1998 (3) WLC (Raj.) 216 and has canvassed that it has been ordered by this Court that an employee appointed on daily wages towards anticipated work be deemed eligible to treat the services rendered by him as a daily wager for computing the qualifying service for pension.

(2.) This proposition of law has not been disputed by the learned counsel for the respondents. Therefore, the respondents will compute the qualifying service by treating the services rendered by the petitioner from 1954 to 1961 for pension.

(3.) Learned counsel for the petitioner has also stressed that he is entitled to leave encashment also and in this regard he places reliance on a decision of this Court given in the case of Mathura Prasad & Ors. Vs. State of Rajasthan & Ors. .