- (1.) In the present writ petition the petitioner is claiming the benefit of work charged service from 13.11.1969 to 20.10.1977 rendered by him with the respondent-corporation, prior to regularization of his service for counting the period for fixing his pension and other retrial benefits. The petitioner relies upon a Full Bench judgment of this Court in the case of Kesar Singh vs. State of Punjab,1989 1 RSJ 629in support of his claim.
(2.) It has further been stated that the process was initiated for counting the service of the petitioner as work charged employee prior to his retirement, but till date no decision has been taken thereon.
(3.) Counsel for the petitioner states that the petitioner shall make a detailed representation with regard to his claim of counting the work charged service, which he had rendered with the respondent-Corporation, within a period of two weeks from today and direction may be issued to the respondents to consider the claim of the petitioner and take a decision with some specified time.;