- (1.) Prayer has been made by the petitioner in this writ application for grant of full and final pension, full and final gratuity and leave encashment. A further prayer has been made for regularization in service.
(2.) Relying upon the full Bench judgment of this court reported in 2005 (3) JCR 9 (Jhr) (FB), learned counsel for the petitioner submits that it is by now well established that the employee working in the work charge establishment, shall be also entitled to the same retiral benefits including the pension, gratuity and leave encashment and the same cannot be denied to him.
(3.) The petitioner was appointed on daily wage basis in the year 1981 and he was posted in the office of Road Construction Department. Later, his service was taken over in the work charge establishment on and from 3.1.1991. The petitioner continued to serve in the State Government in the concerned department and eventually, he had superannuated on 31.1.2010. Upon his retirement, he was paid the amount of group insurance and GPF amount, but the respondents have neither paid him the full and final pension, nor full and final gratuity and leave encashment without any rhyme and reason.;