KURBAN ANSARI Vs. RAJENDRA INSTITUTE OF MEDICAL SCIENCES (RIMS)
LAWS(JHAR)-2005-4-59
HIGH COURT OF JHARKHAND
Decided on April 01,2005

KURBAN ANSARI Appellant
VERSUS
Rajendra Institute Of Medical Sciences (Rims) Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) THIS writ petition was preferred by the petitioner for direction on the respondents to pay his Pension, Gratuity and other retiral benefits taking into consideration his date of initial appointment i.e., 7th May, 1965.
(2.) THE grievance of the petitioner is that the respondents though fixed his Pension and other retiral benefits on the basis thereof, but he has been paid the benefits on the basis of a different date of appointment i.e., 3rd November, 1972 Counsel for the Rajendra Institute of Medical Sciences, Ranchi (RIMS) was directed to produce the Service Book of the petitioner to find out the date of his initial appointment.
(3.) FROM the Service Book produced by the respondents, it appears that the petitioner was appointed on 7th May, 1965 as Sweeper in the then scale of Rs. 65 -70/ -. In the format as enclosed therewith as Vivaran KA his date of appointment has been shown as 7th May, 1965. The absence from duty since August, 1965 has also been reflected in the Service Book (at Page -5).;


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