J R GAUR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri P.K. Singh, learned counsel for the petitioner and Sri Pankaj Rai, Additional Chief Standing Counsel.

(2.) Petitioner was posted as a Reader in the faculty of Commerce in I.P.College, Bulandshahar, from where he retired from service on 30.6.1998. Prior to joining in I.P.College Bulandshahar, the petitioner has worked from 10.7.1970 to 5.7.1971 in S.A. Jain College Ambala City, from 15.7.1971 to 20.7.192 in G.B. College Rohtak and from 20.7.1972 to 28.5.1977 in M.M.H. College, Ghaziabad. The petitioner claimed that the services rendered in the aforesaid colleges should be added in his service for the purposes of pensionary benefits, which has been denied by the respondents by the orders impugned dated 11.2.1999 and 26.8.2000.

(3.) At the time of hearing of the writ petition, the learned counsel for the petitioner submitted that he is confining his claim only in respect of the services rendered by the petitioner in M.M.H. College, Ghaziabad from 20.7.1972 to 28.5.1977, therefore, the writ petition confines to the issue whether the services rendered by the petitioner from 20.7.1972 to 28.5.1977 in M.M.H.College, Ghaziabad be included in the service of the petitioner for the purposes of pensionary benefits.