PREM SINGH BHANDARI Vs. DIRECTOR, LOCAL BODIES, UTTARANCHAL

JUDGEMENT

(1.) HEARD learned counsel for both the parties.

(2.) BY means of this writ petition, the petitioner has prayed for the issue of a writ, order or direction in the nature of mandamus commanding the respondents to pay pension and other retiral dues to the petitioner for the post of Tax Inspector treating him to be an employee under the Palika Centralised Services Rules, 1966. Further it was prayed that the respondents be directed to pay arrears of pension and other retiral dues with interest to the petitioner.

(3.) BRIEF facts giving rise to the present writ petition according to the case of the petitioner are that the petitioner was initially appointed on 06.07.1963 in the Municipal Board, Mussoorie district Dehradun on the post of peon and was confirmed on the said post on 20.09.1969. The petitioner was promoted to the post of Assistant Toll Moharrir and confirmed on the said post on 07.08.1970. Thereafter he was again promoted on the post of Toll Moharrir and confirmed on the said post in the year 1972.