SUKHDEV KUMAR Vs. HARCHAND SINGH

JUDGEMENT

(1.) This appeal arise out of a judgment and decree of the learned Additional District Judge, dated May 3, 1988, whereby the Market Committee, Khmanon respondent No. 2 was directed to count the period of ad hoc service rendered by the plaintiff-respondent towards his seniority, increment, etc.

(2.) The undisputed facts which have emerged on the record and even on which the findings have been returned to that effect, are that the plaintiff-respondent was appointed on April 23, 1976 on ad hoc basis for three months and his services were regularised on July 21, 1976.

(3.) The plaintiff was appointed on July 19, 1976 on his being regularly selected. The Market Committee further passed Resolution, Exhibit P2, to the effect that the services of the plaintiff-respondent were regularised and the he was confirmed against the post from the date of his appointment. Other benefits were also granted.