VICHITRA SINGH HODA Vs. STATE OF M P

JUDGEMENT

(1.) This intra court appeal is directed against the order dated 30.11.2004, passed by learned Single Judge of this Court in W.P. No.3669/2003.

(2.) Brief facts necessary for disposal of this writ appeal are that Vichitra Singh who had died during pendency of this appeal and whose legal representatives have been brought on record had filed an Original Application before the Madhya Pradesh Administrative Tribunal (in short, the Tribunal). On abolition of the Tribunal the said O.A. was transferred to this Court and was registered as W.P. No.3669/2003.

(3.) The case of the original appellant was that he was appointed as a Group Secretary in Gram Panchayats Barkheda Khurd and Kelu Kheda by an order dated 14.10.1960 issued by the Collector, Ratlam. Thereafter vide order dated 31.01.1982 his services were absorbed w.e.f. 01.02.1982 on the post of Gram Sahayak in the Panchayat & Social Welfare Department of the State Government. He, therefore, prayed for counting of his qualifying services for the purposes of pension from 14.10.1960 and not from 01.02.1982 as has been done.