DASHRATH LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Gautam Baghel, learned counsel for the petitioner, learned Standing Counsel appearing for the State respondents and perused the record.

(2.) By means of this petition under Article 226 of the Constitution, the petitioner has challenged the order dated 21.02.2017, whereby, the total pensionable service of the petitioner has been counted as 14 years 9 months and 10 days and the period running from 26.06.1987 to 21.12.2001 during which the petitioner worked only on ad-hoc capacity has been held to be not countable for the purposes of pension.

(3.) Briefly stated facts of the case are that the petitioner was appointed on 25.06.1987 on the post of Senior Clerk on regular pay scale but on ad-hoc basis and his appointment was to last till regular selection was to be made.