Work-Charged Service Pension Claim: Uttarakhand HC Gives Officials One Month to Decide It Under 2018 Ruling

The petitioner sought a direction to count his work-charged service when calculating qualifying service for pension, as had allegedly been done for other employees

He submitted that the issue was covered by the Uttarakhand High Court’s decision dated 9 March 2018 in *WPSS No. 401 of 2018*, which had been upheld in a dismissed special appeal, and by later decisions concerning similarly situated employees

The State respondents did not dispute those submissions.

The Court applied the principle established by its Coordinate Bench in *WPSS No. 401 of 2018* (judgment dated 9 March 2018), which the petitioner cited as governing the reckoning of work-charged service for pension purposes; the Court also noted that a special appeal against that judgment had been dismissed.

No statute or further legal test was identified in the order.

The Court accepted that the petitioner’s claim was covered by the Coordinate Bench judgment and noted that the respondents did not dispute the cited position.

It therefore disposed of the petition in accordance with that judgment, without independently restating or analysing its underlying legal reasoning.

Respondent Nos. 2 and 3 were directed to decide the petitioner’s claim strictly in light of that judgment, within one month of production of a certified copy of the order.