HOUSING BOARD, HARYANA Vs. BHAGAT RAM

JUDGEMENT

(1.) Request for adjournment is declined.

(2.) Having lost before both the courts below, the appellantdefendant has come up with this regular second appeal.

(3.) The plaintiff-respondent was appointed as daily wager Chowkidar on 4.5.1986. His services were terminated on 21.1.1988, however, under the orders passed by the Labour Court, on 18.8.1992, he was taken back in service with back wages. Thereafter, his services were regularized by the appellant-defendant on 16.5.1994. Consequently, the plaintiff filed the suit on 19.10.2004 for claiming two ACPs on completion of 8 and 18 years of services respectively and he prayed that his ad-hoc service w.e.f. 4.5.1986 to 16.5.1994 be also counted while awarding him the step up increments. Now the specific question to be determined in this case is as under :-