RAMESH KUMAR Vs. SECRETARY TRANSPORT PUNJAB

JUDGEMENT

(1.) Despite the fact, that various prayers have been made in the instant writ petition, learned counsel for the petitioner, while projecting the case of the petitioner, seeks to limit the prayer of the petitioner to the claim of taking into consideration adhoc service rendered by the petitioner, preceding his regularisation, as qualifying service for the grant of pensionary benefits. In this behalf, learned counsel for the petitioner has placed reliance on the decision rendered by this Court in Hardip Singh and another Vs. State of Punjab and others, 2003(4) S.C.T. 691.

(2.) Learned counsel for the respondents acknowledges, that the factual position in the instant case is similar to the one which had arisen for consideration before this Court in Hardip Singh's case (supra).

(3.) Learned counsel for the respondents has not been able to distinguish the legal controversy adjudicated upon in Hardip Singh's case (supra). We are CWP No.3146 of 2004 Page numbers satisfied, that the instant writ petition deserves to be allowed, inasmuch as, adhoc service rendered by the petitioner, preceding his regularisation in service, deserves to be taken into consideration as qualifying service for calculating his pensionary benefits.