R.CHANDRA Vs. GNCT OF DELHI

JUDGEMENT

(1.) BY this writ petition, petitioner seeks direction for quashing of the order dated 31.12.2008 passed by the respondent no.2. The impugned order dated 31.12.2008 has the effect that the petitioners earlier services with Regional Engineering College, Kurukshetra, Haryana (in short ,,REC, Kurukshetra) has not been joined with the service rendered by the petitioner thereafter with respondent no.2 for calculating the pension of the petitioner payable to the petitioner by the respondent no.2.

(2.) THE facts of the case are that petitioner joined the REC, Kurukshetra on 3.8.1970 and served there till 23.6.1982. The petitioner was appointed to the post of Assistant Professor in the respondent no.2 on 24.6.1982. Petitioner claims that this earlier service rendered with the REC, Kurukshetra be added to the service rendered by the petitioner with the respondent no.2 from 24.6.1982 for the purpose of calculating his pension.

(3.) ON behalf of the petitioner before me, the following arguments are urged: