R.B.PANDEY Vs. UOI

JUDGEMENT

(1.) BY this writ petition, petitioner prays for joinder of services rendered with previous employer organizations with the services rendered with Lal Bahadur Shastri Rashtriya Sanskrit Vidhyapeth, represented by respondent no.5, for grant of pensionary benefits.

(2.) THE earlier employer organizations of the petitioner were private institutions affiliated to Universities being Seth Niranjan Das Murarka Sanskrit Mahavidhalaya, Patna, Bihar from (10.9.1957 to 08.7.1973), Gaurakh Nath Sanskrit Vidhyapeeth, Gorakhpur, U.P from (09.7.1973 to 09.9.1976) and Jai Bharat Sadhu Sanskrit Mahavidhalaya, Haridwar, Uttrakhand from (10.9.1976 to 20.8.1979).

(3.) I may refer to the fact that the respondent nos. 4 and 5 in their counter -affidavits have specifically stated that there could be joinder of services only if the earlier services were pensionable services, and, that the earlier services of the petitioner were not pensionable services for the complete periods for which he worked with the earlier organizations. In fact some employers did not even have PF Schemes.