RAMU RAM Vs. HARYANA VIDYUT PRASARAN NIGAM LIMITED

JUDGEMENT

(1.) Allowed as prayed for, subject to all just exceptions.CM-10891-CWP-2022:

(2.) For the reasons mentioned in the application, the same is allowed and the seniority list, being Annexure P-15, is taken on record, subject to all just exceptions.CWP-22545-2016:

(3.) In the present petition, prayer of the petitioner is that the daily wage service rendered by him, w.e.f. 1/7/1982 to 23/5/1993, with the respondent-Department be treated as qualifying service, while computing the pensionary benefits of the petitioner by the respondent-Department.