- (1.) The present writ petition has been filed challenging the order dated 08.12.2008, passed by the State Government, whereby the representation of the petitioner for inclusion of his past services for the purposes of computation of pension, dated 19.6.2008, has been rejected.
(2.) Facts, as emerge from the records of the present writ petition, are that petitioner was appointed as Naib Tehsildar in the employment of the State Government on 12.6.1973. He was thereafter promoted to the post of Sub Divisional Magistrate, and upon attaining the age of superannuation, has retired on 31.7.1997. It appears that at such stage, the petitioner raised a claim for inclusion of his services, rendered in the Department of Industries from 18.8.1961 to 21.5.1968 as also the services rendered to the Department of Khadi Gramudyog as Assistant Development Officer from 22.5.1968 to 11.6.1973.
(3.) Petitioner alleges that he had been appointed on 7.8.1961 as Assistant Development Officer, Grade-II, in the Industries Department, and in such capacity, he was retrenched on 5.3.1968, consequent to abolition of post, by giving him a month's notice in terms of the conditions of his employment. Petitioner also claims to have been absorbed thereafter as Assistant Development Officer, Grade-II, in the Khadi Gramudyog Department in the same pay scale, and he continued to work till his appointment as Naib Tehsildar on 12.6.1973.;