STATE OF U.P. Vs. SURENDRA SINGH

JUDGEMENT

(1.) The issue for consideration in these three connected appeals is one and the same. They have been heard together and are being decided by this common judgement.

(2.) This intra-Court appeal filed by the State and the Department of Education is directed against the orders of the learned Single Judge wherein the claim of the writ petitioners for including the ad-hoc services rendered by them, before regularization of their service, in the qualifying service, as per the U.P. State Aided Educational Institution Employees Contributory Provident Fund, Insurance Pension Rules' 1964, found favorable consideration. Direction was issued by the learned Single Judge in the judgement impugned to compute pension together with its dues within a time bound period and make payment. In one of the connected matters, the petitioners have been held to be entitled to interest at the rate of 8% from the date of the order till the date of actual payment, in case of failure, to make payment within the time provided therein.

(3.) The undisputed relevant facts of the matter are that all the writ petitioners herein had been appointed as Assistant Teachers on ad-hoc basis against the substantive vacancies in the institution in question, in accordance with the U.P. Secondary Education Services Commission (Removal of Difficulties) (Second) Order, 1981.