CHHALINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner was inducted into the service of the respondents as a Physical Training Instructor on six-monthly basis on 27.8.1966. It would be pertinent to mention that the name of the petitioner had been sponsored by the Employment Exchange, whereafter he was selected for appointment against the post under reference. After the petitioner's entry into service, he was allowed to continue repeatedly on six-monthly basis with notional breaks and/or breaks on account of summer vacations festivals, etc. till his service was eventually regularised with effect from 7.1.1971. The petitioner retired from the employment of the respondents on attaining the age of superannuation in 2001.

(2.) The details of the periods of breaks in service rendered by the petitioner, as have been depicted in the written statement filed on behalf of respondents No. 1 to 3, are as under :-

(3.) While computing the petitioner's retiral benefits, the respondents took into consideration the regular service rendered by the petitioner and added to it the ad-hoc service rendered from 31.7.1970 to 2.1.1971, as qualifying service. The prayer of the petitioner, is for taking into consideration the entire service rendered by him from 27.8.1966 till the date of his regularisation, as qualifying service for calculating the retiral benefits.