RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition has been filed for issuance of a mandamus directing the respondents to include the period of ad hoc service rendered by the petitioner for calculating the qualifying service for the benefits of pensions.

(2.) Petitioner is an ex-serviceman who had rendered service in Army during Indo-China war and the first Indo-Pak war. After his release from the military service, the petitioner worked as Lab Assistant in the office of Deputy Director, Research, Karnal with effect from 12.11.1980 to 21.12.1981 and soon thereafter with effect from the morning of 22.12.1981 as Forest Guard in the Forest Department till his retirement i.e. 31.12.1990. The qualifying service to lay a claim for pension in the State of Haryana is ten years.

(3.) After superannuation, the petitioner filed his papers for grant of pensionary benefits. His plea was that the period of ad hoc service which he rendered in the service of State in the office of Deputy Director, Research, Karnal with effect from 12.11.1980 to 21.12.1981 be counted of determining his qualifying service for drawing the pension. This was declined by the respondents on the plea that the period of ad hoc service could not be counted towards qualifying service for the release of pensionary benefits. Respondents have calculated the qualifying service from 21.12.1981 till his retirement i.e. 31.12.1990 for the purpose of pensionary benefits which comes to less than ten years.