MUNICIPAL CORPORATION GWALIOR Vs. RAMSEWAK

JUDGEMENT

(1.) HEARD the counsel for the appellant.

(2.) PERUSED the record.

(3.) MUNICIPAL Corporation, Gwalior, the appellant feels aggrieved by the judgment and order of learned Single Judge, whereunder, the respondent/ petitioner Ramsewak was found to be entitled to count his previous service rendered with the State Government to his service period, while working with the appellant Corporation, for the purpose of the calculation of the pensionary benefits.