- (1.) Defendant-Haryana Power Generation Corporation is the appellant herein.
(2.) Suit was filed by the plaintiff praying for declaration as well as for mandatory injunction directing the defendants to accord pensionary benefits considering the service she rendered as Safai Karamchari on contingent basis from 21.4.1981 to 18.7.1997. Trial Court dismissed the suit of the plaintiff but the first appellate Court decreed the suit, accepting the plea of the plaintiff.
(3.) It is the contention of the plaintiff that she was employed as Sweeper/Safai Karamchari in the erstwhile Haryana State Electricity Board with effect from 21.4.1981 on contingent basis with a fixed salary of Rs.265/- per month. She continuously rendered contingent service till her services were regularized on 18.7.1997. Despite fulfilling all the terms and conditions required for regularization, the contingent service which was later on regularized by the defendants was not taken into consideration for the purpose of computing the pension in terms of Rule 3.17A(f) of Punjab CSR Volume II Part II Chapter III.;