Indra Kumar Sahu vs State Of Chhattisgarh

Challenge in the present writ petition is the order dated 08.06.2011 (Annexure P/12) whereby the representation of the petitioner for grant of

pension has been rejected by the respondents.

A perusal of impugned order by itself show that there is admission on the part of the respondents of the petitioner having put in 25 years of service

as contingency paid employee prior to 26.08.2008, the date from which the services of the petitioner was regularized, and he retired as a regular

employee on 30.11.2009.

The contention of the petitioner is that as per circular of the State Govt. the services rendered by the petitioner as contingency paid employee is

taken into account, then perhaps his case could be considered for grant of pension in the light of the judgment of Division Bench of this court in case

of Lakhanram Sahu & Ors. Vs. State of Chhattisgarh & Ors. and other connected appeals (Writ Appeal No. 281 of 2013, decided on 26.02.2015).

The State counsel however opposing the petition submits that the impugned order itself is so clear that the petitioner had put in only one year and

three months of regular service and as such he does not fulfill the required length of service by which he could qualify for pension. Therefore, the

impugned order does not seem to be in any manner illegal and the petition deserves to be rejected.

Having heard the contention put forth by the counsel for the respondents and on perusal of records, the very first paragraph of the impugned order

dated 08.06.2011 clearly deals with the length of the service of the petitioner rendered with the respondents. For ready reference, the first paragraph

of the impugned order is reproduced herein as under :

^^Jh jkeyky vkRet Jh dkfrZd] lsokfuoqRr xSaxeSu vdq'ky Jfed yksd fuekZ.k foHkkx] milaHkkx csesrjk esa dk;Zjr FksA mudh tUefrfFk lsok iqfLrdk

ds vuqlkj 17-11-1945 gSA izFke fu;qfDr fnukad twu 1977 gSA 25 o""kZ iw.kZ gksus ds i'pkr fnukad 26-08-2008 dks dk;ZHkkfjr LFkkiuk esa

fu;fefrdj.k fd;k x;k RkFkk fnukad 30-11-2009 dks lsokfuoqRr gks x;sA**

A plain reading of the aforesaid contents would by itself show that there is admission on the part of the respondents of the petitioner having worked

for 25 years before 26.08.2008 on which date he has been regularized.

Given the aforesaid admission and taking into consideration the factual matrix of the case, it would be relevant at this juncture also to refer

paragraphs 11 and 12 of judgment of Division Bench in Lakhanram (Supra) which reads as under :

 “11. The Appellants/Petitioners are stated to have completed a total of 25-30 years in service including the period spent in 'temporary' status.

They have acquired permanent status after five years of their appointment in the contingency establishment. It is not in dispute evident from the orders

releasing their gratuity that they fulfill the requirement for acquiring 'temporary' status after five years under Rule 4 (2)

(b) of the Contingency Rules, 1975. Under instructions dated

2.3.2005 the period spent in 'temporary' service had to be taken into account to reckon pensionable service which clearly brings them within the

qualifying period. The Appellant/Petitioners are therefore held entitled to pension under the Pension Rules, 1979.

Let the current pension of the Appellants/Petitioners be calculated and payment commenced preferably within a period of four weeks from the

date of receipt and/or presentation of a copy of this order and the arrears to be paid within a period of 12 months from the date current pension

starts.â€​

Indisputably, the petitioner had put in about 25 years of service before regularization. The said period appears to be as a contingency paid employee.

If that be so, then the case of the petitioner also deserves to be considered for pension in accordance with the orders passed in Lakhanram (Supra).

Accordingly, the present petition stands disposed of with a direction to the respondent No.2 to ensure that the case of the petitioner is duly verified

by the department and in case if the petitioner has sufficient length of service as a temporary contingency paid employee prior to 26.08.2008, then, as

has been held by the Division Bench in Lakhanram (Supra), the case of the petitioner also should be considered for grant of pension subject to

verification of the aforesaid facts. An appropriate order thereafter shall be passed by the respondent No.2 so far as entitlement of the pension to the

petitioner is concerned within a period of 90 days from the date of communication of the certified copy of this order.

The office of the Advocate General shall ensure that a copy of this order be communicated to the respondent No.2 at the earliest. In addition, the

Registry of this court shall also send a copy of this order to the respondent No.2 for needful compliance at the earliest.

The writ petition is accordingly disposed of.