EDWIN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks computation of his formal service rendered with the G.R.E.F. of the Border Roads Organisation as Vehicle Mechanic with effect from 6th September, 1962 on contract basis till his discharge with effect from 6th September, 1965 to the service rendered by him upon his regular appointment with the organisation with effect from 23rd March, 1966 till superannuation on 30th November, 1993 for the purposes of award of his pensionary benefits. The respondents have rejected the request made by the petitioner for such computation, placing reliance on extent rules.

(2.) The petitioner was admittedly appointed in the Boarder Roads Organisation initially on contract basis for a period of three years with effect from 6th September, 1962. On completion of the contracted period, he was discharged from the service pursuant to the Discharge Certificate issued on 4th September, 1965 with effect from 6th September, 1965.

(3.) Having regard to the experience gained by the petitioner in the service rendered by him on contract basis, the petitioner was appointed with the respondents as a Vehicle Mechanic with effect from 23rd March, 1966. However, he was declared as a permanent incumbent in the service only on the 30th March, 1976.