- (1.) We have heard the learned Counsel for the parties.
(2.) The petitioners contend that they were appointed as a work-charge employees in the year 1981 to 2004 and their services were regularized in the year 2004 to 2016 and some of the petitioners had been retired and the petitioner would be retired after three years. The petitioners are not being paid their pension and in this regard, the petitioners have made several representations and one of such a representation is dated 17.11.2017 (Annexure No.-5 to the writ petition), in which they contend that the period when they served as work charge employees, should also be included for the purpose of calculating pension. 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.
(3.) In the light of the aforesaid, we dispose of the matter directing the competent authority to decide the petitioners' representation by a reasoned and speaking order within a period of three months from the date of production of a certified copy of this order.;