Amareshwar Sahay, J. - (1.) HEARD the parties.
(2.) THE petitioner was initially appointed as Pump Operator on daily wage basis on 06/05/1979 and, thereafter, on 06/07/1981, he was appointed on temporary basis in work charge establishment in the regular pay scale. Subsequently, on 14/11/2003, he was appointed as Correspondence Clerk. He retired from service on 31/01/2008 working as Correspondence Clerk. The grievance of the petitioner is that he is not being given the pensionary benefit on the ground that he has not completed the requisite minimum period of service for getting the pensionary benefits.
(3.) THE Counsel for the petitioner by referring Rule 59 of Jharkhand Pension Rule submitted that this Rules clearly makes the petitioner entitled to the pensionary benefit.;