GOPI CHAND Vs. DIVISIONAL FOREST OFFICER BIJNOR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Ms. Monika Arya, learned Additional Chief Standing Counsel for the respondents.

(2.) The case of the petitioner is that he has been engaged as Gatekeeper in U.P. Forest Department and was posted at Bijnor.

(3.) The petitioner was subsequently made Seasonal Chack Moharrir w.e.f 4/12/1984 till he was regularized on 27/5/2002. The petitioner has retired on 31/3/2011. The petitioner after his retirement claimed his retiral dues which was rejected by the respondent no.1- Divisional Forest Officer, Bijnor by order dtd. 11/4/2012 on the ground that services of the petitioner has been regularized on 27/5/2002 and petitioner has retired on 31/3/2011 thus, petitioner has rendered only eight years ten months and four days service as a permanent employee and prior to that, he has worked only as Seasonal Chack Moharrir for eight months which was not a regular service, and therefore, the said period cannot be counted for the purposes of determination of qualifying service for pension. The order dtd. 11/4/2012 is impugned in the present petition.