Dukalha Late Shankarbaya vs State Of Chhattisgarh And Ors

Sanjay K. Agrawal, J

Learned counsel appearing for the petitioner would submit that petitioner was the employee of work charged and contingency paid establishment,

having been earlier appointed as daily wager and thereafter attained the status of temporary employee, in accordance with the Chhattisgarh (Work-

Charged and Contingency Paid Employees) Pension Rules, 1979 (For short 'the Rules, 1979').

Learned counsel for the petitioner would further submit that petitioner's past services, prior to the date of regularization, are not counted for the

purpose of granting pension and as such, he has been declared ineligible for pension. Learned counsel would refer to the order passed by the Division

Bench of this Court decided on 26.02.2015 in Writ Appeal No. 281/2013 and other connected matters, wherein this court has held that in view of the

State Governments' instructions dated 02.03.2005, petitioner's temporary service be taken into account to reckon pensionable service and the

appellants of the said writ appeals were held entitled to pension under the Rules, 1979.

Learned counsel for the respondents would not dispute the legal decision as has been laid down by the Division Bench, however, he would submit

that the State is considering to file a review petition.

In view of the above, the writ petition is disposed of with a direction that on fresh representation being filed by the petitioner, within a period of four

weeks, the respondents shall decide the petitioner's entitlement to pension, in accordance with the law laid down by this Court in Writ Appeal No.

281/13 within a further period of three months, subject to verification of facts or any other order passed by the Division Bench or the Supreme Court

on the issue.