VIJAY RAJ SHARMA Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) THE petitioner by this writ petition, has sought for a writ of mandamus that the respondents may be directed to determine and pay his Pension and his arrears of pension from the date he has retired.

(2.) IT is unfortunate case, the petitioner was serving in the Govt. Service and retired from the Govt. Service as UDC on 30 -11 -1974. He got the provident fund amount a sum of Rs. 13,000/ - in February, 1975. On January 21, 1975 he gave an option to opt for the pension in the prescribed form and same was accepted. But his pension has not been determined till this date. He has been going from pillar to post for his pension but without any result. Therefore, he has approached this Court for a writ of mandamus.

(3.) THE respondent, State, has filed a reply and submitted that his service record was lost in the Collectorate and attempt is being made to complete his service record from the place where he has remained posted in Rajasthan. They have not given any time bound programme that on what date they will be able to dispose of his pension matter.