- (1.) Heard Shri Shiv P. Shukla learned Counsel for the petitioners and Mr. Manish Mishra learned Standing Counsel for the State-respondents.
(2.) The petitioner Nos. 1 and 2 contend that they were appointed as work-charge employees during the year 1985 and their services were regularized in the year 2011 and were subsequently retired. The said petitioners have not been paid pension. In this regard the petitioners have made several representations and one of such a representation is dated 19.12.2017 (Annexure No.2 to the Writ Petition), in which they contend that the period when they served as a work charge employee be included for the purpose of calculating pension.
(3.) In support of his submission, the learned Counsel for the petitioners has relied upon the decisions of the Hon'ble Supreme Court in Civil Appeal No.213 of 2013 (State of Punjab and Others Versus Jagjit Singh and Others) and Civil Appeal No. (S) 10806 of 2017 (Habib Khan Versus State of Uttarakhand) decided on 23.8.2017.;