STATE OF UTTARAKHAND Vs. MOHAN SINGH

JUDGEMENT

(1.) BOTH the writ petitions being connected are disposed of by this common judgment.

(2.) CLMA No.2535 of 2015 filed in Writ Petition (S/B) No. 24 of 2007) for taking on record the supplementary counter affidavit is allowed.

(3.) THE claim petition was filed by the respondents declaring them entitled to be regularized from the date of their initial appointments and to count their services rendered in the work -charged establishment as qualifying services for all purposes and, accordingly, allow them all consequential benefits. The Tribunal allowed the writ petitions to the extent that the services rendered by the respondents as work -charged employees from the date of their initial appointments to the date of their regularization was to be counted for qualifying services and for calculation of pension.