- (1.) Notice of motion. Mr.Sudhir Kumar, Advocate appearing for Mr.Narender Hooda, Advocate has been asked to accept notice on behalf of respondents. Keeping in view the controversy involved and with the consent of learned counsel for the parties, this petition is disposed of at motion stage itself.
(2.) Petitioners were appointed as T. Mate on work charge basis. Their services were regularized. They retired from service on attaining the age of superannuation. The petitioners are claiming pensionary and other retiral benefits by taking into consideration the entire service rendered by him, including the work charge period.
(3.) It is acceded to by the learned counsel for the parties that the controversy involved in this petition is no more res integra having been settled by the Hon'ble Supreme Court in case of Dakshin Haryana Bijli Vitran Nigam & Others vs. Bachan Singh (Civil Appeal No.4903 of 2009 decided on 30.7.2009. In this view of the matter, the petitioner is entitled to the pensionary benefit by taking into consideration the work charge period. On the basis of the judgment in Bachan Singh (supra), a coordinate Bench of this Court in a bunch of writ petitions including CWP No.17805 of 2009 (Bhunda Ram vs. UHBVNL and others decided on 25.2.2010) made following directions:- "(9) For the reasons afore-stated, the writ petition is allowed and the respondents are directed to allow the petitioner to exercise his option in terms of the Circular dated 6.8.1993 (Annexure P-1) and/or subsequent circulars dated 9.8.1994 (Annexure P2) within a period of three months from the date of receipt of certified copy of this order and thereafter, the respondent-Corporation shall inform the petitioner the amount of employer's contribution towards EPF to be deposited by him alongwith interest within a period of one month as stipulated under the Instructions and upon receipt thereof, the petitioner shall deposit the same within a period of two months thereafter. After the receipt of amount to be deposited by the petitioner, the respondents are directed to count the work-charged service rendered by the petitioner w.e.f. 7.11.1968 to 16.1.1976 towards his pensionary benefits which shall accordingly be revised/released at the earliest.";