P. Sam Koshy, J
1. The relief sought for by the petitioner is for considering his case for grant of pension, gratuity and arrears thereof.
2. The contention of the petitioner is that, the petitioner worked under the respondents as Helper since 1985 and retired from service on 31.08.2018.
The petitioner was absorbed under the respondents only in the year, 1997, but the services rendered prior to 1997 has not been reckoned for the
purpose of grant of pension and gratuity.
3. The counsel for the petitioner submits that the petitioner is entitled for the length of service for the period between 1985 to 1997 be also reckoned as
qualifying service for the purpose of fixation of pension and gratuity. The petitioner refers to judgment of this court in case of Lakhan Lal Vs. State of
Chhattisgarh & Ors. for the purpose of grant of pensionery benefits by adding the service rendered as daily wage employee as qualifying service.
Likewise, so far as grant of gratuity is concerned, the petitioner relies upon the decision of Supreme Court in case of Net Ram Sahu Vs. State of
Chhattisgarh & Ors.,2018 (5) SCC 430 and circulars issued by the State Govt. after the decision of the Supreme Court in the aforementioned two
judgments.
4. Given the aforesaid facts and circumstances of the case, let the respondents No.2&3 take appropriate decision in respect of the claim of the
petitioner and pass a suitable order preferably within a period of 90 days from the date of receipt of certified copy of this order.
5. The petition accordingly stands disposed of.
