AUDIT OFFICER LOCAL FUNDS Vs. AHMED HUSSAIN

JUDGEMENT

(1.) This Writ Petition is directed against order dated 13-6-2000 passed by the A.P. Administrative Tribunal in O.A.No. 5582 of 1999 whereby and whereunder the Original Application filed by the 1st respondent herein was allowed with the following directions:

(2.) The basic fact of the matter is not in dispute. The 1st respondent herein worked as DRR driver for the period from 14-8-1963 to 3-1-1973 in Workcharged Establishment under the control of the 2nd respondent. He was thereafter appointed as Jeep driver on 4-1-1973 and retired on 28-2-1991.

(3.) The question which arises for consideration is as to whether the period during which the 1st respondent worked in a Workcharged Establishment could be reckoned for calculation of his pensionary benefits.