- (1.) Heard Mr. Girish Kumar Dwivedi, learned counsel for the petitioners, and Mr. Brijesh Kumar Verma, learned Brief Holder for the State-respondents.
(2.) The petitioners contend that they were appointed as muster roll/work charge employees in the year 1987 and their services were regularized on 18.07.2008. Though the petitioners retired from services on 30.06.2017 and 31.08.2017 on attaining the age of superannuation, yet they have not been paid pension.
(3.) Learned Counsel for the petitioners submits that the period when they served as work-charge employees be included for the purpose of calculating pension. In support of his submission, 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.10806 of 2017, Habib Khan Versus State of Uttarakhand decided on 23.8.2017.;