- (1.) Heard learned Counsel for the petitioner and Sri Tushar Verma, learned Brief Holder for the State-respondents.
(2.) The petitioner contends that he was appointed as work-charge employee on 1.11.1978 and his services were regularized in the year 2006 and he is to retire on 31.7.2018. Yet the period of work charge service is being excluded in reckoning the qualifying period of service for computation of pension and other permissible benefits.
(3.) The petitioner has made several representations and one of such a representation is dated 6.1.2018 (Annexure No.1 to the writ petition), in which he contends that the period when he served as a work charge employee, should also be included for the purpose of calculating pension. In support of his submission, the learned Counsel for the petitioner 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.;