Shakuntala Thakur And Ors vs State Of Chhattisgarh And Ors

Sanjay K. Agrawal, J

Heard.

Learned counsel appearing for the petitioners submits that the petitioners were contingency employees and later on became regular in the year

2008. It is submitted that in view of the decision of the Division Bench in the case of Lakhanram Sahu and others v. State of Chhattisgarh and others

in Writ Appeal No. 281 of 2013 and batch of cases vide order dated 26.02.2015, the services rendered by the deceased employee as temporary

employee to the date of regularization also entitled to be counted for the purpose of pension under Pension Rules of 1979.

Learned counsel for the respondents would submit that enough there is quarrel in certain legal position, for entitlement to pension appropriate

verification of facts would be necessary and on the basis of the same petitioners claim for pension shall be examined and others would be passed.

On the submissions made, the petition is disposed of with the direction to examine the petitioners' entitlement for pension in accordance with the

decision in the case of Lakhanram Sahu (supra) and extended the benefit to petitioners. The exercise should be completed within a period of 3

months.