(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.
(2.) By this petition under Article 226 of the Constitution of India, the Petitioner prayed for issuance of Writ of Mandamus directing the Respondents to consider 6 years of part time service w.e.f. September 2001 to September 2007 while computing qualifying service for the pensionary benefits.
(3.) The learned advocate for the Petitioner submits that, the Petitioner has qualified B.Sc, MP.Ed and DCM. She was appointed as Shikshan Sevak (Physical Education) with the Respondent No.5 Junior College on part time basis w.e.f. 18/9/2001. Her appointment was duly approved by Respondent no.2 vide order dtd. 11/2/2002. She worked with the Respondent no. 5 for the period of 6 years w.e.f. 18/9/2001 to 18/9/2007 as a part time lecturer in Physical Education. Thereafter, she was appointed on full time Shikshan Sevak (Physical Education) w.e.f. 20/6/2007. The Respondent No.2 Deputy Director of Education granted approval to the appointment of the petitioner on 6/11/2007. In the year 2007, she was granted senior pay scale. Then, she was appointed as a Director of Physical Education with Respondent No.5-College on 25/9/2013 on 100% grant-in-aid basis against the vacant post. On 3/1/2014, the Respondent No. 6 University granted approval for said appointment w.e.f. 29/11/2013.