AJENDAR KUMAR RAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Kumar Rai, learned counsel for the petitioner and Sri Shyam Sunder, learned standing counsel for the State-respondents.

(2.) This writ petition has been filed praying for a writ, order or direction in the nature of mandamus commanding the respondent no.2 to add the period of service rendered by the petitioner as adhoc employee, so as to compute the length of service of the petitioner.

(3.) Learned counsel for the petitioner submits that the petitioner was appointed as adhoc employee on 4.10.1976 and he was regularised by an order of the respondent no.4 dated 14.3.1980, and thus, he was appointed as a regular employee on the post of Senior Instructor from 14.3.1980. Therefore, the period spent by the petitioner as adhoc employee from 4.10.1976 to 13.3.1980 is liable to be included for computing the length of qualifying service for pension.