HIMMAT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Anil Anthwal, learned counsel for the appellant, and Mr. B.S. Parihar, learned Standing Counsel for the State.

(2.) In this appeal, the appellant has assailed the order passed by the learned Single Judge in Writ Petition (S/S) No.97 of 2018, on 23/12/2021, dismissing his prayer.

(3.) The appellant, in the writ petition, has prayed for issuance of a writ of mandamus directing the respondents to count the services rendered by the petitioner in work charge establishment for the particular purposes including giving retirement benefits to him.