STATE OF U.P. Vs. RIYAZ ALI

JUDGEMENT

(1.) Heard learned Standing counsel appearing for the State-petitioner and Sri V.S. Tripathi and Sri Arshad Rizvi for respondent No. 1. This petition challenges the judgment and order passed by State Public Services Tribunal, U.P. dated 6.2.1997 whereby the claim put forth by respondent No. 1 for counting the entire ad-hoc services for the purposes of reckoning seniority, has been allowed and he has been ordered to be placed at a proper place in the seniority and further his case has been ordered to be considered for promotion to the post of Executive Engineer w.e.f. 28.1.1995 i.e. the date from which the incumbents junior to him were promoted on the said post.

(2.) We have perused the judgment and order of the Tribunal and other relevant records available in the writ petition and have given our anxious consideration to the arguments raised by learned counsel appearing for the respective parties.

(3.) The sole question for consideration in this case is as to whether the services rendered by the petitioner-respondent No. 1 in ad-hoc capacity from the date of his initial appointment i.e. from 21st August, 1981 till the date of his regularization i.e. 23rd August, 1986 is to be reckoned for the purposes of giving benefit of seniority or not?