Punjab-Haryana High Court
Uttar Haryana Bijlli Vitran Nigam Ltd vs Surender Kumar on 9 November, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA No. 1971 of 2009 (O&M)
Date of Decision: November 09, 2009
Uttar Haryana Bijlli Vitran Nigam Ltd.
and others ...... Appellants
Versus
Surender Kumar ...... Respondent
Coram: Hon'ble Mr. Justice Ajay Tewari
Present: Mr.Sudhir Kumar Hooda , Advocate
for the appellants.
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Ajay Tewari, J.
This appeal has been filed against the concurrent judgments of the Courts below holding that work charge service would count towards pension. Learned counsel for the appellants has fairly stated that the matter is no longer res integra and has been upheld against the appellants in the case of DHBVN and others v. Bachan Singh, Civil Appeal No. 4903 of 2009 decided on 30.7.2009.
In view of the authoritative pronouncement of law by the Hon'ble Supreme Court, this appeal and the application for stay are dismissed. No costs.
Since the main case has been decided, the pending Civil Misc. Applications, if any, stand disposed of.
(AJAY TEWARI) JUDGE November 09, 2009 sunita