WPSS/1824/2020
2022 Latest Caselaw 1606 UK

                Office Notes,
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      Date                                   COURT'S OR JUDGES'S ORDERS
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                                  WPSS No. 1824 of 2020
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Rakshit Joshi, Advocate, holding brief of Mr. M.C. Pant, Advocate for the petitioners.

Mr. Narain Dutt, Brief Holder for the State of Uttarakhand.

Heard learned counsel for the parties.

Petitioners are serving in Rural Engineering Services of the State Government.

By means of this writ petition, petitioners have sought the following relief:

"(i) Issue writ, rule or direction in the nature of mandamus to declare that the petitioners are also entitled for pensionery and other retiral dues by counting their entire length of service prior to their regularization as qualifying service for pension, gratuity and all other service benefits in terms of the law declared by the Hon'ble High Court and Hon'ble Apex Court and decision of the State Government to accept the judgment for irrigation and P.W.D. Department, keeping in view the facts highlighted in the body of the writ petition."

Age of all the petitioners have been mentioned against their names in the array of parties, which indicates that all the petitioners are below the age of 55 years. The age of superannuation is 60 years and petitioners are claiming pension and other retiral dues, while they are still in service.

In such view of the matter, the writ petition is dismissed as premature, with liberty to petitioners to approach this Court as & when cause of action arises.

(Manoj Kumar Tiwari, J.) 24.05.2022 Arpan