Himachal Pradesh High Court
Kanta Devi vs . State Of Hp & Ors. on 29 May, 2024
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Kanta Devi Vs. State of HP & Ors.
CWP No. 4854 of 2024 .
29.05.2024 Present:
Mr. Parkash Sharma, Advocates, for the petitioner.
Mr. R.S.Verma, Y.P.S.Dhaulta and Mr. L.N. Sharma, Additional Advocates General, for respondents No.1 to 3 -State.
Mr. Chitranjan K. Sharma, Advocate, for respondent No.4.
CWP No.4854/2024 & CMP No.8176/2024 Notice. Mr. L.N.Sharma, learned Additional Advocate General and Mr. Chitranjan K. Sharma, learned Counsel, accept service of notice on behalf of respondents No.1 to 3 and respondent No.4, respectively.
2. The petitioner states that she had rendered regular service of 9 years 2 months and 7 days. That she had also contingent service of 13 moths and two days.
3. The grievance of the petitioner is that her contingent service is not being taken into consideration by the respondents towards the qualifying service for the purpose of pension. Reference has been made to a decision rendered on 04.03.2010, rendered in CWP(T) No.3603 of 2008 (Mehar Chand Vs. State of Himachal Pradesh & Others) to contend that half of service rendered by the petitioner on contingent basis is required to be counted as qualifying service for grant of pension. ::: Downloaded on - 29/05/2024 20:32:39 :::CIS
4. Let learned counsel for the respondents to have .
instructions in the matter as to whether the petitioner would be eligible for grant of pension in case her half contingent service is taken into consideration.
List on 26.06.2024.
Jyotsna Rewal Dua Judge May 29, 2024 (R.Atal) ::: Downloaded on - 29/05/2024 20:32:39 :::CIS