SARWAN MAHTO Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard Mr. Sanjay Prasad, learned counsel for the petitioner. Nobody appears for the State.

(2.) The prayer of the petitioner in this writ petition is to quash the order as contained in letter no. 3/Estab-70/02 - 4625/S dated 13.9.2002 which has been annexed as Annexure-5 to the writ petition issued by the Deputy Secretary, Revenue and Land Reforms Department, Jharkhand Government informing the petitioner that in order to compute pension, the period of service would be counted from 08.07.1980 i.e. the date on which the petitioner was regularized.

(3.) According to the petitioner, he was appointed as Bengali Copyist in the Collectorate, Dhanbad, by issue of an order dated 02.08.1962 by the Deputy Collector vide Annexure-1 and while he continued to work on the said post, by issue of Annexure-2 dated 02.08.1980, he was regularised in the Government service. Subsequently, he superannuated on 31.07.2001 after attaining the age of retirement.