MOHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner was appointed on the post of Lower Divisional Clerk/ Typist under the Department of Culture, Lucknow on fixed salary on 1/3/2000. On 26/9/2000, the services of the petitioner were transferred to Dehradun in the Department of Assistant Directorate (Hill), Culture Department. He was receiving regular pay scale and D.A. vide order dtd. 9/5/2008. He had received all the arrears from 2/7/2004. His service was regularized vide order dtd. 8/5/2012. The services of the petitioner were merged in Uttarakhand Secretariat, Dehradun on the post of ARO vide order dtd. 18/9/2019. His past services before regularization have not been counted for the purpose of the pension. The petitioner has filed the present writ petition under Article 226 of the Constitution of India with the following prayers: -

(2.) Heard Mr. Shubhang Dobhal, learned counsel for the petitioner and Mr. Bhupendra Singh, learned Brief Holder for the respondents

(3.) Mr. Yogesh Pant, the Secretary, Department of Culture and Mr. Dependra Chaudhary, the Secretary, Department of Sachivalaya Administration are present through video conferencing.