BHIKARILAL KAHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . This review petition has been filed by the petitioner for review of the order dt. 4.1.2012 passed in W.A. No. 702/2011.

(2.) IT is contended by the learned counsel for the petitioner that earlier petitioner was appointed on a regular post, he was disengaged. Thereafter, subsequently he had been taken back in service, hence, the period for which the petitioner was out of employment be counted for the purpose of pension.

(3.) WE have clearly held that the petitioner was not eligible for the aforesaid benefit because his initial appointment was not a regular appointment. The petitioner was appointed initially on 17.9.1979 for a fixed period. Thereafter his employment was discontinued and he had been taken back in service after delay of near about 8 years on 29.10.1988. He accepted the appointment and continued in service up to the date of retirement. He had never been given seniority from the date of initial appointment.