- (1.) The only grievance raised in the petition is that the respondents are not counting the work charge service toward regular service for grant of pensionary benefit to the petitioners. It is not disputed before me that the issue raised in the petition is squarely covered by the decision rendered in CWP No. 4763 of 2006 titled as Ranbir Singh versus Uttar Haryana Bijli Vitran Nigam Ltd. and others decided on 26.02.2008. This judgment was subsequently upheld by the Hon'ble Supreme Court and copy thereof is annexed with the petition as Annexure P-7. The respondent/Board, however, says that the service records of the petitioners are required to be verified.
(2.) The present writ petition is disposed of in terms of order, Annexure P-8. The Board would be at liberty to verify the service records of the petitioners. Let the needful be done within a period of two months from today.;